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 12] [Entire Act] State of Karnataka - Subsection Section 12(6A) in Karnataka Universities of Agricultural Sciences Act, 1963 (6A)No person shall be appointed or hold Office as Vice-Chancellor, if he has attained the age of sixty-five years.] [Substituted act 40 of 1987 w.e.f. 31.12.1987.]
