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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(1) in The Rajasthan Small Causes Courts Ordinance, 1950

(1)If the [State Government] [Substituted by Rajasthan Act 2 of 1957.] on direct there may be appointed, by order in writing, additional Judges of a Court of Small Causes or of two or more such Courts.