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 31] [Entire Act] State of Karnataka - Subsection Section 31(2) in Karnataka Samskrita Vishwavidyalaya Act, 2009 (2)In case of dispute or doubt, as regards disqualification the Syndicate shall determine whether a person is disqualified or not under sub- section (1) and its decision shall be final.
