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 1] [Section 10] [Entire Act] State of Karnataka - Subsection Section 10(ii) in The Karnataka High Court Act, 1961 (ii)an application under rule 2 of Order XLV of the First Schedule to the Code of Civil Procedure, 1908;
