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 4] [Entire Act] State of Karnataka - Subsection Section 4(ii) in Karnataka Administrative Tribunal (Contempt of Tribunal Proceeding) Rules, 1987 (ii)In all proceedings for Contempt, the alleged contemner shall be described as 'Accused'
