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State of Karnataka - Section

Section 3 in The Karnataka High Court Act, 1961

3. Registrar and Deputy Registrars.—

(1)The High Court shall have a Registrar and as many Deputy Registrars as may be determined by the Governor in consultation with the High Court.
(2)The High Court may also have as many Additional Registrars, Joint Registrars and Assistant Registrars as may be determined by the Governor in consultation with the High Court.