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[Cites 0, Cited by 0] [Section 23A] [Entire Act]

State of Karnataka - Subsection

Section 23A(3) in The Karnataka Civil Courts Act, 1964

(3)Every order passed on appeal under the proviso to sub-section (2) shall be subject to appeal to the High Court under the rules contained in the Code of Civil Procedure, 1908, applicable to appeals from appellate decrees.