Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

Central Provinces And Berar - Subsection

Section 2(iv) in The Central Provinces and Berar Adjustment and Liquidation of Industrial Workers' Debt Act, 1936

(iv)"Court" means the principal Civil Court of original jurisdiction and shall include a Civil Court specifically empowered by notification in this behalf by the State Government.