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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Sikkim - Subsection

Section 19(3) in Sikkim Civil Court Act, 1978

(3)When any such suit, proceeding or appeal as is referred to in sub-section (1) or sub-section (2) comes before any such officer, the officer shall forthwith transmit the record of the case to the District Judge with a report of the circumstances attending the reference.