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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(2) in Kerala Civil Courts Act, 1957

(2)The Government may, in consultation with the High Court, fix, and from time to time vary, by notification in the Gazette, the number of Subordinate Judges to be appointed for a subordinate Judge's Court or the number of Munsiffs to be appointed for a Munsiff's Court.