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(4) in Karnataka Advocates' Welfare Fund Act, 1983 (4)A member nominated by the State Government under clause (c) of sub-section (3), shall hold office for a term of [three years] [Substituted by Act 28 of 2010 w.e.f. 06.08.2010]
