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

State of Rajasthan - Subsection

Section 5(b) in The Rajasthan Civil Courts Laws (Extension) Act, 1956

(b)any person holding office as a subordinate judge immediately before the appointed day, shall on and from that day, be deemed to have been designated as a Civil Judge, notwithstanding the fact that in official records his designation may not have been so altered.]