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 1] [Section 5] [Entire Act] State of Karnataka - Subsection Section 5(7) in The Karnataka Debt Relief Act, 1976 (7)No legal practitioner shall be allowed to appear in the proceedings before the Sub-Divisional Magistrate or the executive Magistrate, as the case may be, under this section.
