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 1] [Entire Act] State of Karnataka - Section Section 4 in The Karnataka Minor Mineral Concession Rules, 1994 4. Competent Authority. - The State Government may by notification, appoint the Competent Authority for all or any of the purposes of these rules.
