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[Cites 0, Cited by 23] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2) in Bengal, Agra And Assam Civil Courts Act, 1887

(2)Additional Judges so appointed shall discharge any of the functions of a District Judge which the District Judge may assign to them, and, in the discharge of those functions, they shall exercise the same powers as the District Judge.