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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Karnataka - Subsection

Section 13(vii) in The High Court Account Rules, 1965

(vii)Clause VII of Rule 13 [The transmission charges (including packing charges) if any, kept in judicial deposit before the commencement of these rules shall be dealt with according to the ‘Karnataka High Court Account Rules, 1965, as they existed before commencement of these rules.] [Substituted by Notification No. ROC 4114 of 1968 dt. 22.1.1969 KGD 30.1.1969]