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[Cites 0, Cited by 1] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(2) in The Karnataka Civil Courts Act, 1964

(2)Each of the Judges appointed to the Court of a Senior Civil Judge or a Court of a Civil Judge may exercise all or any of the powers conferred on such Court by this Act or any other law for the time being in force.