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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Karnataka - Subsection

Section 69(xix) in Karnataka Court-Fees and Suits Valuation Act, 1958

(xix)petition or appeal by a Government servant or a servant of the Court of Wards when presented to any superior officer or Government against orders of dismissal, reduction or suspension; copies of such orders filed with such appeals, and applications for obtaining such copies.