Section 25(2) in The High Court of Karnataka Rules, 1959
(2)The Registrar may refuse to issue paper book in any case to an Advocate who has not paid any of the charges in respect of any case which he is personally responsible to pay under sub-rule (1).[26. x x x x x] [Rule 26 Omitted by Notification No. SPL 213 of 1963 date 8.6.1967 w.e.f. 22.6.1967]
