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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Karnataka - Subsection

Section 20(1)(b) in The Karnataka Small Cause Courts Act, 1964

(b)comply with such requisitions as may be made by the District Court or the High Court, for records, returns and statements in such form and manner as the authority making the requisition directs.