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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(1) in The Rajasthan Small Causes Courts Ordinance, 1950

(1)Suits cognizable by the Registrar under Section 12, sub-sections (3) and (4) shall be tried by him and decrees passed therein shall be executed by him in like manner in all respects, as the Judge might try the suits, and execute the decrees respectively.