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[Cites 0, Cited by 1] [Section 10] [Entire Act]

State of Karnataka - Subsection

Section 10(iva) in The Karnataka High Court Act, 1961

(iva)an appeal from any original judgment, order or decree passed by a single Judge in exercise of the powers under clause (1) of article 226, article 227 and article 228 of the Constitution of India.