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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Karnataka - Subsection

Section 10(iii) in Karnataka Administrative Tribunal (Contempt of Tribunal Proceeding) Rules, 1987

(iii)If the Administrative Tribunal upon hearing is satisfied that there is a prima-facie case, it shall proceed to, frame the charge and furnish a copy of the same to the accused;