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 8 in The Karnataka Guarantee of Services to Citizens Rules 2012 8. Relaxation of Fee. - No fee shall be levied for appeal to Competent Officer or Appellate Authority.
