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 13I] [Entire Act] State of Karnataka - Subsection Section 13I(2) in Karnataka Municipal Corporations Act, 1976 (2)The procedure to be adopted by the Ward Committee in the transaction of its business shall be as may be prescribed in the rules.
