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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(1)(b) in The Rajasthan Money-Lenders Act, 1963

(b)if it is not a competent court, record its opinion and forward the proceedings to a competent court having jurisdiction in the place where such court is held.