Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 93] [Section 19] [Entire Act] State of Karnataka - Subsection Section 19(1) in The Karnataka Civil Courts Act, 1964 (1)to the District Court, when the amount or value of the subject-matter of the original suit or proceeding does not exceed ten lakh rupees;
