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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Punjab - Subsection

Section 28(4) in The Punjab Courts Act, 1918

(4)Persons on whom powers are conferred under this section and the benches constituted under this section shall be deemed, for the purposes of this Part, to be [Civil Judges (Senior Division) and Civil Judges (Junior Division)] [Substituted by Act 16 of 1995 dated 26.10.1995.].