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[Cites 0, Cited by 27] [Entire Act]

Union of India - Section

Section 6 in The Provincial Small Cause Courts Act, 1887

6. [ Judge. [Substituted by A.O.1937, Section 6.]

- When a Court of Small Causes has been established there shall be appointed, by order in writing, a Judge of the Court:Provided that if the [State Government] so direct, the same person shall be the Judge of more than one such Court.]