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State of Maharashtra - Section

Section 13 in The Maharashtra Civil Courts Act, 1869

13. Enactments applied to [Joint District Judge, Joint District Judge's] [These words were substituted for the words 'Joint Judge' by Maharashtra 27 of 1984, Section 2(b).] seal.

- All Regulations and Acts now or hereafter in force and applying to a District Judge shall be deemed to apply also to the [Joint District Judge, Joint District Judge's] [These words were substituted for the words 'Joint Judge' by Maharashtra 27 of 1984, Section 2(b).] and the seal of the [Joint District Judge, Joint District Judge's] [These words were substituted for the words 'Joint Judge' by Maharashtra 27 of 1984, Section 2(b).] shall be the same as is used by the District Judge.