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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Karnataka - Subsection

Section 29(1A) in The Karnataka Civil Courts Act, 1964

(1A)Notwithstanding anything in sub-section (1) or in any other law, any reference in any law or instrument to a Civil Court shall be deemed to be a reference to the corresponding Civil Court deemed to be established under this Act as specified in section 12 or to such Civil Court established under this Act, as the case may be.