Section 2C in The High Court of Karnataka Rules, 1959
2C. Initials prefixed to names of persons shall not be counted as a separate word or words, but the entire name together with the initials shall be counted as one word. Where, however, the name or village or place, surname, father's name or family name is fully spelt out, each of such names shall be counted as one word. Where abbreviations are used for giving the description or number of proceedings or citation of cases or sections of statutes, five letters shall be counted as one word and any excess over complete group or groups of five letters included in the abbreviation, shall be counted as one word although the number of letters in excess is less than five. For this purpose, each figure shall be deemed to be a letter. Figures used for indicating ranks of parties in cause title or for a numbering paragraphs, shall not be counted. In other cases, a group of five figures shall be counted as one word.
Illustrations. - 1. "Section 206 C.P.C." counts as three words i.e., the word 'Section' is one word, '206 C.P.' is one word and 'C' is one word.
