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 49] [Entire Act] State of Karnataka - Subsection Section 49(2) in Hindu Religious Institutions and Charitable Endowments Act, 1997 (2)It shall be the duty of every person to whom such directions are issued to comply with the directions issued under sub-section (1).
