Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Himachal Pradesh - Section Section 8 in The Himachal Pradesh Courts Act, 1976 8. [ Subordinate Judge. [Substituted by the H.P. High Court vide their letter No. HHC/PJ/93-1, dated : 03-10-2013.] - The State Government may from time to time after consultation with the High Court, fix the number of Civil Judges to be appointed.]
