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[Cites 0, Cited by 1] [Section 17] [Entire Act]

State of Karnataka - Subsection

Section 17(1) in Karnataka Court-Fees and Suits Valuation Act, 1958

(1)The High Court may depute officers to be designated Court-fee Examiners to inspect the records of subordinate courts with a view to examine the correctness of representations made to, and orders passed by, courts on questions relating to valuation of subject-matter and sufficiency of fee in respect of proceedings in such courts.