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

State of Sikkim - Subsection

Section 4(2) in Sikkim Civil Court Act, 1978

(2)Nothing in this Section shall prevent the State Government from appointing a Civil Judge to discharge, for such period as it thinks fir, in addition to the functions devolving on him as such Civil judge, all or any of the functions of the court of any other Civil Judge.