Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Karnataka - Section

Section 14 in The High Court of Karnataka (Contempt of Court Proceedings) Rules, 1981

14. Power to Order Attendance for Cross-examination.

- The Court may, either suo motu, or on motion made for that purpose, order the attendance for cross-examination of a person whose affidavit has been filed in the matter.