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 0] [Entire Act]

State of Karnataka - Section

Section 13 in Karnataka Administrative Tribunal (Contempt of Tribunal Proceeding) Rules, 1987

13. Procedure for Trial .

- Except as otherwise provided in the Act and these Rules, the procedure prescribed for summary trails under Chapter XXI of the Code shall as far as practicable be followed in the trial of cases for contempt.