Section 123(2)(c) in The Code of Civil Procedure, 1908

[Cites 0, Cited by 0] [Section 123(2)] [Section 123] [Entire Act]

Union of India - Subsection

Section 123(2)(c) in The Code of Civil Procedure, 1908

(c)[ a Judge of a Civil Court subordinate to the High Court,] [Clause (d) relettered as Clause (c) by Act 2 of 1951, Section 16.] [* * * ] [The word " and" omitted by Act 38 of 1978, Section 3 and Sch. II (w.e.f. 28.11.1978).]

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 123(2)(c) in The Code of Civil Procedure, 1908