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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(1)(a) in Rajasthan Opium Smoking Prohibition Act, 1950

(a)to the District Judge where the value of original suit in which or in any proceedings arising out of which the decree or order was made, does not exceed [five lakh rupees] [Substituted 'fifty thousand rupees' by Rajasthan Act No. 15 of 2014]; and