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 4] [Entire Act] State of Karnataka - Subsection Section 4(2) in Karnataka State Commission for Women Act, 1995 (2)The Chairperson or a member other than the ex- officio member may, resign the office of Chairperson or the member, as the case may be, by writing addressed to the Government.
