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 25 in THE KARNATAKA PRISON DEVELOPMENT BOARD ACT, 2021 25. Power to amend the Schedule.-(1) The Government may by notification insert, amend or omit any of the entries of the schedule. (2)Every notification issued under sub-section (1) shall be laid before both house of the legislature.
