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[Cites 0, Cited by 0] [Section 27(1)] [Section 27] [Entire Act]

State of Karnataka - Subsection

Section 27(1)(d) in The Karnataka Civil Courts Act, 1964

(d)declaring what persons shall be permitted to act as petition-writers in the Civil Courts, and regulating the issue of licences to such persons, the conduct of business by them, and the scale of fees to be charged by them;