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[Cites 0, Cited by 3] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(2) in The Karnataka Small Cause Courts Act, 1964

(2)Subject to the exception specified in the schedule and to the provisions of any law for the time being in force, all suits of civil nature of which the value does not exceed “two lakh rupees” in Bangalore City, “one lakh rupees” in other places, shall be cognizable by a court of small causes.