Legal Document View

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
[Cites 0, Cited by 0] [Section 23(28)] [Section 23] [Entire Act]

State of Karnataka - Subsection

Section 23(28)(a) in Kannada University Act, 1991

(a)to appoint referees and examiners after consideration of the recommendations of the Boards as per procedures laid down in the statutes;