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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Goa - Subsection

Section 18(3) in The Goa Civil Courts Act, 1965

(3)The same person may be the Judge of more than one subordinate Court and may dispose of the Civil business of anyone of his Courts at the headquarters of any other of his Courts, and in such cases the District Judge shall, subject to the control of the High Court prescribe rules for regulating the time during which the Civil Judge shall sit in each Court.