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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 25 in The Supreme Court Rules, 1966 (25)[ Applications for consolidation of appeals and writ petitions for purposes of hearing, ] [Inserted by G.S.R. 387, dated 13.3. 1978 (w.e.f. 18.3.1978). ][* * *] [ Deleted by G.S.R. 466, dated 22.6.1983 (w.e.f. 2.7.1983).] [and preparation of record.] [Inserted by G.S.R. 387, dated 13.3. 1978 (w.e.f. 18.3.1978). ]
