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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Greater Bengaluru City Corporation -

Section 11(2) in The Bangalore City Civil Court Act, 1979

(2)The City Civil Court shall have three vacations in each year, namely, Summer, Dasara and Winter and the total number of the said three vacations shall not exceed sixty days and the High Court shall fix period of each vacation.