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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(1)(b) in The Rajasthan High Court Ordinance 1949

(b)has, for at least ten years, held a judicial office in the State or outside it not inferior to that of a Civil Judge or Judge of a Small Cause Court; or