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[Cites 0, Cited by 0] [Section 289(2)] [Section 289] [Entire Act]

Union of India - Subsection

Section 289(2)(d) in Government of India Act, 1935

(d)in the case of Orissa, such provisions with respect to the jurisdiction therein of any court theretofore exercising the jurisdiction of a High Court, either generally or for any particular purpose, in any area to be included in the Province;