Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 5(2)] [Section 5] [Entire Act] State of Karnataka - Subsection Section 5(2)(i) in The Karnataka Certain Inams Abolition Act, 1977 (i)rendering religious service in or maintaining the institution as a pujari, archak or the holder of a similar office by whatever name called, or