[1]KARNATAKA CIVIL RULES OF PRACTICE (AMENDMENT) RULES, 1968

PREAMBLE

In exercise of the powers vested in the High Court under Article 227 of the Constitution, Section 122 of the Code of Civil Procedure, 1908 (Central Act V of 1908) and all other powers thereunto enabling, the High Court of Karnataka, with the previous approval of the Government of Karnataka, makes the following amendment to the Karnataka Civil Rules of Practice, 1967, the same having been previously published for objections and suggestions in R.O.C. No. 2062 of 1968, dated 20th August, 1968 in the Karnataka Gazette, dated 5th September, 1968.

Rule - 1. Title and commencement.--

(1)     These rules shall be called the Karnataka Civil Rules of Practice (Amendment) Rules, 1968.

(2)     They shall come into force from the date of their publication in the Karnataka Gazette.

Rule - 2. Amendment of clause (1) of Rule 181.--

For the word "original" occurring in clause (1) of Rule 181 the words "Copies of" shall be substituted.