Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] Union of India - Subsection Section 8(4) in The Provincial Small Cause Courts Act, 1887 (4)When the Judge is absent, the [Senior] [Inserted by Act 11 of 1915, Section 2 and Sch.I.] Additional Judge may discharge all or any of the functions of the Judge.
