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 2] [Entire Act] State of Karnataka - Section Section 11 in The High Court of Karnataka (Contempt of Court Proceedings) Rules, 1981 11. Conducting of Proceedings. - The Court may direct the Advocate General or any other Advocate to appear and conduct the proceedings against the accused.
