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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Goa - Subsection

Section 30(2) in The Goa Civil Courts Act, 1965

(2)There may be appointed to any Civil Court under this Act a clerk of the Court, who in addition to such duties as may from time to time be prescribed by the High Court may receive and register plaints, and shall refer such as he may consider should be refused for the orders of the Judge of the Court, and may sign all processes, and authenticate copies of papers.