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State of Karnataka - Section

Section 10 in The Karnataka Guarantee of Services to Citizens Rules 2012

10. Documents to be enclosed with Appeal to the Appellate Authority.

- Shall apply along with form-B.The Designated Officer or any public servant aggrieved by the orders of the Competent Officer shall provide proof of deposit of compensatory cost in case of their application for appeal under Section 12. No application shall be accepted without such proof.