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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Karnataka - Subsection

Section 20(2) in The High Court of Karnataka Rules, 1959

(2)Notwithstanding what is stated in sub-rule (1), the Chief Justice may appoint any Advocate as an authorized translator and parties if they so desire may get any paper required to be translated by these rules translated by such authorized translator provided that no authorized translator shall translate any document in a case in which he appears for any party.