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 22 in The High Court of Karnataka Rules, 1959 22. Rates of charges for printing, typing and translating of papers and documents both under this Chapter and Chapter XIX shall be such as may be prescribed from time to time.
