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] [Entire Act] State of Karnataka - Section Section 13 in The Karnataka Right to Information Rules, 2005 13. Procedure for complaints under sub-section (1) of Section 18:- The procedure prescribed for appeals under rules 7,8,9,10, 11 shall mutatis - mutandis apply to complaints."]1
