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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

Bengal Presidency - Subsection

Section 8A(1) in Presidency Small Cause Courts Act, 1882

(1)During any absence of the Chief Judge or any Judge of the said Court, or during the period for which any Judge is acting as Chief Judge, the [State] Government may appoint any person having [the requisite qualifications], to act as Chief Judge or Judge of the said Court, as the case may be.