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 2] [Section 39] [Entire Act] State of Karnataka - Subsection Section 39(2) in The Karnataka State Universities Act, 2000 (2)Any person nominated to any of the authorities under this Act shall not be eligible for being nominated or elected for a second term.
