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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Karnataka - Subsection

Section 27(b) in The High Court of Karnataka Rules, 1959

(b)The application of all or any of the rules contained in this Chapter may be suspended or dispensed with by the Court or the Registrar if the preparation of the paper book had been commenced but not completed before they were so transferred.