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[Cites 0, Cited by 0] [Section 30B] [Entire Act]

State of Karnataka - Subsection

Section 30B(ii) in The Karnataka Civil Courts Act, 1964

(ii)“Munsiff” “Civil Judge (Junior Division)” shall be construed as reference to “Civil Judge” and “Munsiff’s Court” “Court of Civil Judge (Junior Division)” shall be construed as reference to “Court of Civil Judge.