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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(a) in The M.P. Civil Courts (Amendment and Validation) Act, 1980

(a)such additional Judge to the Court of the District Judge or such Additional Judge to the Court of an Additional District Judge shall continue to function as such after such commencement; and