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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Sikkim - Subsection

Section 5(1) in Sikkim Civil Court Act, 1978

(1)If by reason of any increase in the business in the Court of the District Judge or for any other reason, the Government thinks fit so to do, it may, in consultation with the High Court, appoint such Additional District Judges as may be requisite, in accordance with the provisions of Article 233 of the Constitution of India.