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State of Karnataka - Section

Section 6 in Karnataka High Court Act, 1961

6. Second Appeals.

- All Second Appeals shall be heard and disposed of by a single Judge of the High Court:Provided that, if such Judge is satisfied that a substantial question of law is involved in the case, or that in the interest of justice, the case is to be heard and disposed of by a Bench of Judges, he may refer the Second Appeal for hearing and disposal to such Bench.