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 59] [Entire Act] State of Karnataka - Subsection Section 59(16) in The Karnataka State Universities Act, 2000 (16)Any application made under sub-section (1) may be withdrawn by the applicant at any time before an order is made under sub-section (12).
