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(3) in The Karnataka Guarantee of Services to Citizens Rules 2012 (3)If any party remains absent on the date of hearing even after the information of hearing being duly informed to him, then, the application may be decided exparte.
