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 1] [Section 12] [Entire Act] British India - Subsection Section 12(2) in Provincial Small Causes Courts Act,1887 (2)Where a Registrar is appointed, he shall be the chief ministerial officer of the Court.
