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 16] [Entire Act] State of Karnataka - Subsection Section 16(iii) in The High Court of Karnataka (Contempt of Court Proceedings) Rules, 1981 (iii)Warrants to be issued under sub-rule (ii) shall be in Forms 4 and 5 as the case may be.
