Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(8) in The Rajasthan Money-Lenders Act, 1963

(8)For the purposes of this section, a "competent court" means a court of the District Judge or in any area, such court subordinate to the High Court as the State Government may, by notification in the Official Gazette, designate in this behalf.