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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Chattisgarh - Subsection

Section 26(ii) in Chhattisgarh Civil Courts Act, 1958

(ii)any reference to a Civil Judge where no class is specified shall in relation to the Mahakoshal region be deemed to be a reference to the Court of Civil Judge (Class II) established or deemed to be established under this Act.