Saturday, 11, Apr, 2026
 
 
 
Expand O P Jindal Global University
 

रजिस्ट्रार या उप-रजिस्ट्रार कब सिविल न्यायालय समझा जाएगा, CrPC, Section 347 ( CrPC Section 347. When Registrar or Sub-Registrar to be deemed a civil Court )


 

रजिस्ट्रार या उप-रजिस्ट्रार कब सिविल न्यायालय समझा जाएगा-जब राज्य सरकार ऐसा निदेश दे तब कोई भी रजिस्ट्रार या कोई भी उप-रजिस्ट्रार, जो  ॥। रजिस्ट्रीकरण अधिनियम, 1908 (1908 का 16) के अधीन नियुक्त है, धारा 345 और 346 के अर्थ में सिविल न्यायालय समझा जाएगा ।

Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 
 

LatestLaws Partner Event : Media

 
 
Latestlaws Newsletter