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 36(4)] [Section 36] [Entire Act] State of Karnataka - Subsection Section 36(4)(i) in Hindu Religious Institutions and Charitable Endowments Act, 1997 (i)where it relates to an Institution whose annual income is not more than rupees one lakh, to the Assistant Commissioner;