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[Cites 0, Cited by 0] [Section 20A] [Entire Act]

State of Kerala - Subsection

Section 20A(1) in Kerala Civil Courts Act, 1957

(1)The High Court may in consultation with the Government, direct that the civil courts subordinate to it shall maintain such forms, books and registers as may be specified by it in the interests of the public. The High Court may make rules specifying the particulars which such forms, books and registers shall contain.