AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
  
  
    

3[6. Judge.

When a Court of Small Causes has been established there shall be appointed, by order in writing, a Judge of the Court:

Provided that if the State Government so direct, the same person shall be the Judge of more than one such Court.]









  

Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement