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 8A] [Entire Act] State of Karnataka - Subsection Section 8A(9) in The Karnataka Appellate Tribunal Act, 1976 (9)In respect of every petition preferred under sub-section (1) or (7), the costs shall be in the discretion of the High Court.
