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 14(2)] [Section 14] [Entire Act] State of Karnataka - Subsection Section 14(2)(c) in The Karnataka Appellate Tribunal Act, 1976 (c)prescribing the conditions subject to which Benches of the Tribunal may have sittings at places other than its principal seat.