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

State of Sikkim - Subsection

Section 7(2) in Sikkim Civil Court Act, 1978

(2)While in charge of the office of the district Judge, the Additional District Judge or the Civil Judge, as the case may be, may, subject to any rules and to any general or special direction which the High Court may make in this behalf, exercise any of the powers of the District Judge.