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 0] [Section 86] [Entire Act] State of Karnataka - Subsection Section 86(2) in The Karnataka State Rural Development and Panchayat Raj University Act, 2016 (2)The first Vice-Chancellor shall with prior approval of the Government make such regulations as may be necessary for the functioning of the University.
