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

State of Karnataka - Subsection

Section 21(6) in The Karnataka Small Cause Courts Act, 1964

(6)Notwithstanding the designation of the Vacation Judge or Judges, the Courts of Small Causes concerned shall during the period it is adjourned for any vacation, be deemed to be closed for the purposes of section 4 of the Limitation Act, 1963 (Central Act 36 of 1963).