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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] |
| 117 | Application of Code to High Courts |
| Description | Save as provided in this Part or in Part X or in rules, the A]: provisions of this Code shall apply to such High Courts. |
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