Section 9(1)(b) in Presidency Small Cause Courts Act, 1882

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Union of India - Subsection

Section 9(1)(b) in Presidency Small Cause Courts Act, 1882

(b)cancel or vary any such rule or rules. Rules made under this section may provide, among other matters, for the exercise by one or more of the Judges of the Small Cause Court of any powers conferred on the Small Cause Court by this Act or any other enactment for the time being in force.

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Union of India - Subsection

Section 9(1)(b) in Presidency Small Cause Courts Act, 1882