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[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

State of Karnataka - Subsection

Section 21(3)(a) in The Karnataka Small Cause Courts Act, 1964

(a)the High Court may, where there are more than one Judge in any Court of Small Causes, designate by notification, any one or more of those Judges as Vacation Judge or Judges for the duration of the adjournment of such Court of Small Causes during any vacation, or part thereof;