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 8] [Entire Act] State of Karnataka - Subsection Section 8(b) in Karnataka Administrative Tribunal (Contempt of Tribunal Proceeding) Rules, 1987 (b)The notice shall be in Form No.1 and shall be accompanied by a copy of the petition or reference or information, annexures, if any, thereto .
