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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of West Bengal - Subsection

Section 19(2)(c) in The City Civil Court Act, 1953

(c)returns, statements and other information to be submitted by the City Civil Court from time to time to the High Court, and also to the State Government if required by the State Government;