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 145(2)] [Section 145] [Entire Act] State of Karnataka - Subsection Section 145(2)(xxxv) in Karnataka Education Act, 1983 (xxxv)the donations or contributions and the conditions subject to which they may be accepted by the educational institutions from the public and the naming of institutions.