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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(2) in The Karnataka Appellate Tribunal Act, 1976

(2)Notwithstanding anything contained in sub-section (1), benches of the Tribunal may, from time to time and subject to such conditions as may be prescribed, have sittings at such other places as the State Government may by notification specify.