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 13] [Entire Act] State of Karnataka - Subsection Section 13(4) in Karnataka Sakaala Services Act, 2011 (4)The appellate authority may order to the designated officer to provide the service within such period as he may specify or he may reject the appeal.
