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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Karnataka - Subsection

Section 10(b) in Karnataka High Court Act, 1961

(b)[ under section 395 of the Code of Criminal Procedure 1973 (Central Act 2 of 1974).] [Substituted by Act 13 of 1980 w.e.f. 17.11.1980.]