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 4] [Entire Act] State of Karnataka - Subsection Section 4(3) in The Mythic Society (Dissolution and Management) Act, 1976 (3)The Chairman shall, with the previous approval of the State Government, appoint a person to be the Secretary.
