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State of Maharashtra - Section

Section 39 in The Maharashtra Civil Courts Act, 1869

39. Duties of ministerial officers.

- The duties of [the ministerial officers of the Civil Courts] [The words 'the ministerial officers of the Civil Courts' were substituted for the words 'the said ministerial officers' by the Adaptation of Indian Laws Order in Council.] shall be regulated by such rules as the High Court may from time to time prescribe.