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[Cites 0, Cited by 0] [Section 79(2)] [Section 79] [Entire Act]

State of Karnataka - Subsection

Section 79(2)(b) in Karnataka Court-Fees and Suits Valuation Act, 1958

(b)for specifying the authority, officer or person who shall be competent to exercise such functions exercisable under any of the repealed enactments or any rules, notifications, or orders issued thereunder as may be mentioned in the said notification.