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 13] [Entire Act] State of Karnataka - Subsection Section 13(2) in The Karnataka Guarantee of Services to Citizens Rules 2012 (2)The applicant or Designated Officer or Competent Officer as the case may be shall make himself or person authorized by him to be present during the hearing.
