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 18] [Entire Act] State of Karnataka - Subsection Section 18(ii) in The High Court of Karnataka (Contempt of Court Proceedings) Rules, 1981 (ii)The costs so awarded shall be recovered in the same manner as costs awarded in Writ Proceedings.
