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 10] [Entire Act] State of Karnataka - Subsection Section 10(v) in Karnataka Administrative Tribunal (Contempt of Tribunal Proceeding) Rules, 1987 (v)If the accused pleads guilty, the Administrative Tribunal may adjudge him guilty and proceed to pass such sentence as it deems fit.
