Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 3] [Entire Act] State of Karnataka - Subsection Section 3(1) in The Karnataka High Court Act, 1961 (1)The High Court shall have a Registrar and as many Deputy Registrars as may be determined by the Governor in consultation with the High Court.
