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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(4) in Rajasthan Opium Smoking Prohibition Act, 1950

(4)Nothing in this section shall be construed to prevent the appointment of a District Judge to discharge, for such period as may be deemed fit, in addition to the functions devolving on him as such District Judge, all or any of the functions of another District Judge.