Manipur act 004 of 1995 : The Manipur (Courts) Second Amendment Act, 1995

Department
  • Law and Legislative Affairs Department

Ne.2/20/95-Leg/L GOVERNMENT OF MANI-UR SECRETARIATILAW & LEGISLATIVE APPAIRS CEPARTMENT _T____T__F_MH 0T 1IRICAT 0 N T e TR R ५ The folleuwing Act of the Legislaturs,Menipur which received assent of the Geverner sn 7-11-95 fs hereby published in the Manipur Gazette. S5d/- (L.Ibemche Singh) Secretary to the Gevernment of Manipur THE MANIPUR (COURTS) SECOND AMENDMENT ACT,1995 (manipur Act No.4& of 95) An Act Surther to amend the बिका [विवाह ले, फिर (कि, 56 of 1955 BE it gnacted by the bLegiclatore of Maniviur in the Forty- sixth Year of the Republic of fndia as follows s 1. short title and conmzieemeat.—{1; This Act may bo called the Manipur (Coartsy Secoad Amzadawnt Act, 1993, (1) It shall come iato force at once 2. Substitution of designation of Jadicial words “Subordinats fulge” and “sAaosil” wa ey ooecurred पा दि Manipur (Courts) Act 1955, was cds नं Judge ¢Serdor Division)” and “Civil Juige (han oy eaeision” rasngstively siiall be substituted. Ofizers. —Fop ihe Memo No,.2/30/95-Leg/L. Imphal, the 9th Reesmber, 1995 Cepy te : 1, The Secretary,Legislative Kssembly,Manipur, Imphal, 2, The Dirscter,Printing & Stationery,Manipur for faveur ef pubbication in the Maniour Gazette [ xtra-ordinary dated 9-1 1०95, मर लिन नकदी पु L Ay b नदी ला Singh) Rssistant Draftemen(Lav), Gevernment of Manipur,

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