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

State of Rajasthan - Subsection

Section 8(2) in The Rajasthan Small Causes Courts Ordinance, 1950

(2)An Additional Judge shall discharge such of the functions of the Judge of the Court or Courts, as the Judge may assign to him, and in the discharge of these functions shall exercise the same powers as the Judge.