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] [Entire Act] State of Karnataka - Section Section 38 in THE ATRIA UNIVERSITY ACT, 2020 38. Power to amend Regulations.- The Academic Council may, with the approval of the Board of Management, make new or additional regulations or amendor repeal the regulations.
