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] [Entire Act] State of Karnataka - Section Section 5 in The Karnataka Guarantee of Services to Citizens Rules 2012 5. Public holidays shall not be included. - The public holidays shall not be included while calculating the stipulated time limit for delivery of service.
