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 12] [Entire Act] State of Karnataka - Subsection Section 12(8) in Karnataka Conduct of Government Litigation Rules, 1985 (8)The provisions of rule 6 shall mutatis mutandis apply for the conduct of writ petition before the High Court.
