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[Cites 0, Cited by 2] [Section 15] [Entire Act]

State of West Bengal - Subsection

Section 15(2) in The City Civil Court Act, 1953

(2)The State Government shall fix the number of clerks and other ministerial officers for the City Civil Court. The appointment of such clerks and other ministerial officers shall be made by the State Government or, if in any class or classes of cases the State Government so directs, by the Chief Judge.