Legal Document View

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
[Cites 0, Cited by 0] [Section 17(6)] [Section 17] [Entire Act]

State of Karnataka - Subsection

Section 17(6)(ii) in The Karnataka Guarantee of Services to Citizens Rules 2012

(ii)The manner and the form in which request for services shall be made to the designated officer or competent officer;