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 36] [Entire Act] State of Karnataka - Section Section 59 in The Karnataka Police Act, 1963. 59. Appeal.— Any person aggrieved by an order made under section 54, 55 or 56 may appeal to the Government within thirty days from the date of such order.
