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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(i) in Karnataka High Court Act, 1961

(i)all First Appeals against a decree or order passed in a suit or other proceedings, the value of subject matter [which exceeds fifteen lakh rupees] shall be heard by a Bench consisting of not less than two Judges of the High Court and other First Appeals shall be heard by a Single Judge of the High Court.