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 2] [Entire Act] Union of India - Subsection Section 2(2) in The State of Karnataka (Special Responsibility of Governor for Hyderabad-Karnataka Region) Order, 2013 (2)The Governor shall, for the purposes of sub-clause (1), have power to issue such orders as may be necessary.
