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State of Karnataka - Section

Section 4 in Karnataka High Court Act, 1961

4. Appeals from decisions of a single Judge of the High Court.

- An appeal from a judgment, decree, order or sentence passed by a single Judge in the exercise of the original jurisdiction of the High Court under this Act or under any law for the time being in force, shall lie to and be heard by a Bench consisting of two other Judges of the High Court.