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[Cites 0, Cited by 2] [Section 28] [Entire Act]

State of Karnataka - Subsection

Section 28(6) in The Karnataka Civil Courts Act, 1964

(6)Notwithstanding the appointment of the Vacation District Judge or the Vacation Senior Civil Judge, every Civil Court in the District shall, during the period it is adjourned for any vacation, be deemed to be closed for the purposes of section 4 of the Limitation Act, 1963 (Central Act 36 of 1963).