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 21] [Entire Act] State of Karnataka - Subsection Section 21(2) in Roerich and Devikarani Roerich Estate (Acquisition and Transfer) Act, 1996 (2)The Board shall meet at such time, at such place and shall conduct its business in such manner as may be prescribed.
