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] State of Karnataka - Subsection Section 2(e) in THE KARNATAKA PRISON DEVELOPMENT BOARD ACT, 2021 (e)“competent Authority” means any officer appointed as such by the Government having jurisdiction and with due legal authority to deal with a particular matter;
