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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Karnataka - Subsection

Section 35(2) in The High Court of Karnataka Rules, 1959

(2)In cases where such record cannot be despatched within 60 days as stated in sub-rule (1), the Registrar shall explain the circumstances in which it cannot be so despatched and obtain extension of time from the Supreme Court.