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[Cites 0, Cited by 0] [Section 96(2)] [Section 96] [Entire Act]

State of Karnataka - Subsection

Section 96(2)(b) in Karnataka Education Act, 1983

(b)shall for the purposes of the disposal of the appeals referred under this Act have the same powers as are vested in a court of appeal under the Code of Civil Procedure, 1908 (Central Act 5 of 1908);