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 16] [Entire Act] State of Karnataka - Subsection Section 16(11) in Karnataka Conduct of Government Litigation Rules, 1985 (11)The provision of rules 13 to 15 shall Mutatis-Mutandis apply for filing of appeals and for resisting the appeals against the Government in the Supreme Court.
