Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Karnataka - Subsection

Section 23(7) in The High Court of Karnataka Rules, 1959

(7)The provisions of this rule shall apply to typing of the paper book with the following modifications, namely that there will be no item corresponding to "composing the text for printing", and in calculating the cost of typing for additional copies the rate shall be one-fourth the rate for typing the first copy.