Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

Bombay Presidency - Subsection

Section 2(d) in Bombay High Court (Designation of Senior Advocates) Rules, 2018

(d)"Permanent Secretariat" means the Secretariat headed by the Registrar-General of the High Court, and of which the Registrar (Judicial-I) of the High Court shall be the Secretary.