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 33] [Entire Act] State of Karnataka - Subsection Section 33(2) in University of Horticultural Sciences Act, 2009 (2)The University through its research organization shall be the principal agency of control over research activities in Horticulture and other allied branches in its jurisdiction.
