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] [Section 12] [Entire Act] State of Karnataka - Subsection Section 12(9) in Karnataka Conduct of Government Litigation Rules, 1985 (9)The provision of rules 8 to 10 shall mutatis mutandis apply for filing of appeals against the orders in writ petition and the conduct thereof.
