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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Haryana - Subsection

Section 28(2) in The Punjab Courts Act, 1918

(2)The [State] Government may direct any uneven number of persons invested with powers of the same description and exercisable within the same local area under this section to sit together as a bench; those powers shall, while the direction remains in force, be exercised by the bench so constituted, and not otherwise.