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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Haryana - Subsection

Section 40(4) in The Punjab Courts Act, 1918

(4)The powers conferred by this section shall be exercised subject to such general or special orders as may from time to time be issued in this behalf by the [High Court] [Substituted for the words 'Chief Court' by Punjab Act 4 of 1919, Section 2(5).].