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39(1), 39(3), and 40(1) the words and 'Civil Judge' shall be substituted and,
(b) for the words and expression 'Additional Judge'
used in Sections 18, 2i, 38(1), 38(2), and 39(2), the words and expression 'Additional District
Judge' shall be substituted.
V. 3- VANDEY,
Dy. Secy.
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(As passed by Legislative Assembly of the National
Capital Territory of Delhi)
AN
ACT
to further amend the Punjab Courts Act, 1918 (Act No. 5 of 1918) as in force in the National Capital
Territory of Delhi.
Be it enacted by the Legi^lative Assembly of the
National Capital Territory of Delhi in the Forty-fifth
year of the Republic of India as follows :
1. Short title & commencement—(1) This Act may by
called the Punjab Courts (Delhi Amendment) Act, 1994.
(2) It shall come into force on such date as may be
notified in the Official Gazette by the Govern ment of the National Gapital Territory of Delhi
in this behalf.
2. Amendment of Punjab Courts Act, 1918
(Punjab Act No. 6 of 1918)—lit the Punjab Courts Act 1918 Punjab Act No. 6 of the 1918) as extended to the National Capital Territory of Delhi.
(a) for.words.and expression Subordinate Judge
occuring in sections 18(8), 22(1), 26, 27(1), 27(2;, 28(1), 28(4), 29, 30(1), 30(3), 30(4), 37,
994)(Delhi, Act, No. 4 of
64-1994
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No. F.I3/94/4-JudL/II/634.—The following Act of Legislative Assembly received tl\e assent of the Lt.
Governor of Delhi, on the 8th April. 1994, and is
hereby* published for genera] information :
^^HE PUNJAB COURTS (DELHI AMENDMENT) /ACT, 1994
39(2)33(2), ^^
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DfiLHI GAZETTE : EXTRAORDINARY ART IV]
