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 7] [Entire Act] State of Karnataka - Subsection Section 7(iii) in Karnataka Administrative Tribunal (Contempt of Tribunal Proceeding) Rules, 1987 (iii)On such direction the matter shall be dealt with in accordance with rule 8 treating the information as a petition.
