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] [Entire Act] State of Karnataka - Subsection Section 2(e) in The Karnataka Professional Education Institutions (Regulation of Admission and Fixation of Fee) (Special Provisions) Act, 2011 (e)"One Man Regulatory Committee" means the Committee constituted by the State Government under section 3;
