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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Telangana - Subsection

Section 32(4) in Telangana Civil Courts Act, 1972

(4)Notwithstanding the appointment of the Vacation Civil Judge, every court in the district shall, during the period it is adjourned for summer vacation, be deemed to be closed for the purposes of section 4 of the Limitation Act, 1963 (Central Act 33 of 1963).