Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Entire Act]

State of Karnataka - Section

Section 2 in The Karnataka Appellate Tribunal Act, 1976

2. Definitions.-

In this Act unless the context otherwise requires,-
(a)“member” means a member of the Tribunal;
(b)“Tribunal” means the Karnataka Appellate Tribunal constituted under section 3.