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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

State of Karnataka - Subsection

Section 8A(3) in The Karnataka Appellate Tribunal Act, 1976

(3)If the High Court considers that there is no sufficient ground for interfering, it may dismiss the petition summarily :Provided that no petition shall be so dismissed unless the petitioner has had a reasonable opportunity of being heard in support thereof.