Section 5(2) in Rajasthan Opium Smoking Prohibition Act, 1950
(2)[ References in any enactment or document for the time being in force to the "Court of the Subordinate Judge" and to "Subordinate Judge" shall be deemed to have been made respectively to the "Court of the Senior Civil Judge/Additional Civil Judge" and to "Senior Civil Judge/Additional Civil Judge" as constituted and appointed or deemed as constituted and appointed under this Ordinance.] [Substituted by Act No. 16 of 2015, dated 24.4.2015.]
