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 12] [Entire Act] State of Karnataka - Subsection Section 12(11) in Karnataka Nursing and Paramedical Sciences Education (Regulation) Authority Act, 2012 (11)The Executive Director shall be responsible for maintaining of cash book and other financial records as per the Karnataka Financial Code, 1958.
