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 The 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);
