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 7] [Entire Act]

State of Karnataka - Subsection

Section 7(ii) in Karnataka Administrative Tribunal (Contempt of Tribunal Proceeding) Rules, 1987

(ii)If the Chairman or other Member may be designated by him for the purpose, consider it expedient or proper to take action under the Act, he shall direct that the said information be placed for preliminary hearing;