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[Cites 0, Cited by 0] [Section 77(1)] [Section 77] [Entire Act]

State of Karnataka - Subsection

Section 77(1)(c) in Karnataka Court-Fees and Suits Valuation Act, 1958

(c)the fixing by District and Sessions Judges and District Magistrates of the number of process-servers necessary to be employed for the service and execution of processes issued from their respective courts and the courts subordinate thereto;