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 3] [Entire Act] State of Karnataka - Subsection Section 3(16b) in The Karnataka General Clauses Act, 1899 (16b)"High Court" used with references to civil proceeding shall mean the highest civil court of appeal (not including the Supreme Court) in the [State of Karnataka];]
