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

State of Rajasthan - Subsection

Section 5(a) in The Rajasthan Civil Courts Laws (Extension) Act, 1956

(a)until other provision is made, all courts constituted, appointments and orders made and jurisdiction and powers conferred under any law so repealed shall, [x x x] be deemed to have respectively been constituted, made and conferred under such relevant Rajasthan Ordinance, and