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

State of West Bengal - Subsection

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

(d)the manner in which the period of service in the City Civil Court of the Judges of that Court shall be calculated and the exercise of the powers of the Chief Judge under sub-section (2) of section 12;