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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(10) in The Karnataka General Clauses Act, 1899

(10)"District Judge" shall mean the Judge of a principal Civil Court of original jurisdiction [but shall not include the High Court in the exercise of original civil jurisdiction;] [Inserted by Act 12 of 1953]