Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Maharashtra - Section Section 34 in The Maharashtra Civil Courts Act, 1869 34. [Suspension of Subordinate Judges by High Court; by District Judge Saving power of Government to suspend or dismiss.] Omitted, by the Adaptation of Indian Laws Order in Council.
