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

State of Madhya Bharat - Subsection

Section 16(2) in The Bhopal And Vindhya Pradesh (Courts), Act, 1950

(2)An Additional District Judge so appointed shall discharge any of the functions of a District Judge which the District Judge may assign to him, and in the discharge of his functions he shall exercise the same powers as the District Judge.