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 20] [Entire Act] State of Karnataka - Section Section 59 in Karnataka Police Act, 1963 59. Appeal. - Any person aggrieved by an order made under section 54, 55 or 56 may appeal to the Government within thirty days from the date of such order.
