Section 128(2)(i) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

[Cites 0, Cited by 0] [Section 128(2)] [Section 128] [Entire Act]

(i)delegation to the Registrar, Deputy Registrar or other official of the Court of any judicial, quasi-judicial and non-judicial duties; and

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