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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Karnataka - Subsection

Section 77(2) in Karnataka Court-Fees and Suits Valuation Act, 1958

(2)All rules made under sub-section (1) shall be subject to confirmation by the State Government and on such confirmation shall be published in the official Gazette and shall thereupon have the force of law.