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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Rajasthan - Subsection

Section 29(1) in The Rajasthan Small Causes Courts Ordinance, 1950

(1)Nothing in this Ordinance shall be construed to prevent the appointment of a person who is a Judge or Additional Judge of a Court of Small Causes to be also a Judge of any other Civil Court or to be a Magistrate of any class or to hold any other public office.