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| Sections | Particulars |
|---|---|
| Part IX | Special Provisions Relating To The {Subs. By Act 2 Of 1951, S.14, For "Chartered High Courts".}[High Courts For Part A States And Part B States] |
| 116 | Part to apply only to certain High Courts. |
| Description | This Part applies only to High Courts { Subs. by the A.O.1950 for " which are, or may hereafter be, constituted by His Majesty by Letters Patent ".} [for Part A States] Pa {Ins.by Act 2 of 1951, s.14.} [and Part B States] |
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