Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(a) in Karnataka Administrative Tribunal (Contempt of Tribunal Proceeding) Rules, 1987

(a)The Bench of the Administrative Tribunal if satisfied that a prima-facie case has been made out, may direct issue of notice to the accused; otherwise it shall dismiss the petition or reject the reference;