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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of West Bengal - Subsection

Section 19(2)(f) in The City Civil Court Act, 1953

(f)[ delegation to the Registrar of the City Civil Court of any judicial, quasi-judicial and non-judicial duties.] [Clause (f) inserted by West Bengal Act 17 of 1959.]