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] [Entire Act] State of Karnataka - Section Section 13 in The High Court of Karnataka Rules, 1959 (13)To require any person or party to file any evidence to be given on affidavit in respect of any matter in respect of which he has power to exercise any discretion or make any order.
