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(34) in The Karnataka General Clauses Act, 1899 (34)"rule" shall mean a rule made in exercise of power conferred by any enactment [and shall include a regulation made as a rule under any enactment;] [Added by Act 12 of 1953]
