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 5] [Entire Act] State of Karnataka - Subsection Section 5(2) in The Karnataka Control Of Organized Crimes Acts, 2000. (2)Where any question arises as to the jurisdiction of any Special Court, it shall be referred to the State Government, whose decision thereon shall be final.
