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 2(19)] [Section 2] [Entire Act] State of Karnataka - Subsection Section 2(19)(b) in Hindu Religious Institutions and Charitable Endowments Act, 1997 (b)in the case of an association not for profit registered under the Companies Act, 1956, the Board of Directors of such association.