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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Karnataka - Subsection

Section 21(2) in The High Court of Karnataka Rules, 1959

(2)Every party to a case who has entered appearance within the time limited therefor shall be entitled to receive one copy of the paper book, provided that where several parties are represented by a single Advocate only one copy shall be supplied to such Advocate unless the Registrar in his discretion directs that he be supplied with more copies than one.