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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Madras Presidency - Subsection

Section 7(3) in The Madras City Civil Court Act, 1892

(3)The said Judge or principal Judge may, subject to the control of the High Court,-
(a)suspend or remove any officer so appointed, or
(b)fine any such officer who is guilty of misconduct or neglect in the performance of the duties of his office.