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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Himachal Pradesh - Subsection

Section 6(1) in The Himachal Pradesh Courts Act, 1976

(1)When the business pending before the Court of any District Judge requires the aid of an Additional Judge or Judges for its speedy disposal, the State Government may, after consultation with the High Court, appoint such Additional District Judges as may be necessary.