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 116(2)] [Section 116] [Entire Act] State of Karnataka - Subsection Section 116(2)(b) in Karnataka Goods and Services Tax Act, 2017 (b)an advocate who is entitled to practice in any court in India, and who has not been debarred from practicing before any court in India; or