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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(2) in Rajasthan Opium Smoking Prohibition Act, 1950

(2)Save as aforesaid, an appeal from a decree or order of a [Civil Judge (Senior Division)] [Substituted 'Civil Judges (Junior Division)' by Rajasthan Act No. 15 of 2014] shall lie to the District Judge.