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[Cites 0, Cited by 1] [Section 7] [Entire Act]

State of Karnataka - Subsection

Section 7(1) in Karnataka High Court Act, 1961

(1)Where in any proceeding pending before it, any question of law or usage having the force of law arises, a Bench consisting of not less than two Judges of the High Court may, if it thinks fit, and shall, if it differs from the view taken by a similar Bench of the High Court on the said question, refer to a Full Bench of the High Court the question of law or usage having the force of law.