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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Madhya Bharat - Subsection

Section 25(3) in The Bhopal And Vindhya Pradesh (Courts), Act, 1950

(3)Proceedings taken cognizance of by, or transferred to, a Subordinate Judge under this section shall be disposed of by him, subject to the rules applicable to like proceedings in the Court of the District Judge.