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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(1) in The Rajasthan Small Causes Courts Ordinance, 1950

(1)The [State Government] [Substituted by Rajasthan Act 2 of 1957.] may by order in writing, establish a Court of Small Causes at any place within the territories under its administration.