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 9] [Entire Act] State of Karnataka - Subsection Section 9(ix) in Karnataka High Court Act, 1961 (ix)exercise of powers under section 24 of the Code of Civil Procedure, 1908, or [under section 407 of the Code of Criminal Procedure 1973 (Central Act 2 of 1974)] [Substituted by Act 13 of 1980 w.e.f. 17.11.1980.];
