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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Sikkim - Subsection

Section 4(1) in Sikkim Civil Court Act, 1978

(1)whenever the office of any Judge is vacant by reason of the death, resignation, removal of the judge or other cause, or whenever an increase in the number of Judge or Judges has been made under the provisions of Section 3, the High Court or, as the case may be, the State Government may fill up the vacancy or make the appointments.