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[Cites 0, Cited by 1] [Section 20] [Entire Act]

State of Karnataka - Subsection

Section 20(3) in The Karnataka Small Cause Courts Act, 1964

(3)Notwithstanding anything contained in sub-sections (1) and (2) the Court of Small Causes in the City of Bangalore shall be subordinate to and subject to the administrative control and superintendence of the High Court.