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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Rajasthan - Subsection

Section 29(1) in Rajasthan Opium Smoking Prohibition Act, 1950

(1)The Presiding Officer of a Civil Court shall not try any suit or other proceeding to which he is a party or in which he is personally interested or any appeal against a decree or order passed by himself in another capacity.