Legal Document View

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
[Cites 0, Cited by 18] [Entire Act]

State of Karnataka - Section

Section 3 in Karnataka High Court Act, 1961

3. Registrar and Deputy Registrars.

- [(1)] [Renumbered by Act 20 of 1969 w.e.f. 19.09.1969 01.11.1973.] The High Court shall have a Registrar and as many Deputy Registrars as may be determined by the Governor in consultation with the High Court.
(2)[ The High Court may also have as many Additional Registrars, Joint Registrars and Assistant Registrars as may be determined by the Governor in consultation with the High Court.] [Inserted by Act 20 of 1969 w.e.f. 19.09.1969 01.11.1973.]