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[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

State of Karnataka - Subsection

Section 28(3)(a) in The Karnataka Civil Courts Act, 1964

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