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State of Karnataka - Section

Section 11 in Karnataka High Court Act, 1961

11. High Court to keep registers.

- The High Court shall keep such registers, books and accounts as may be necessary for the transaction of the business of the Court and shall forward to the State Government such copies of, or extracts from, the said registers, books and accounts, as well as such statement of the work done in the High Court and in the courts subordinate thereto, as may be required by the State Government.