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 2] [Section 74] [Entire Act] State of Karnataka - Subsection Section 74(3) in The Karnataka State Universities Act, 2000 (3)No court shall take cognisance of an offence punishable under this section or the abetment of any such offence save on the complaint made by the Registrar (Evaluation).
