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 3 in The High Courts (Seals) Act, 1950 3. Repeal of Ordinance 13 of 1950. Rep. by the Repealing and Amending Act, 1957 (36 of 1957), s. 2 and Sch. I.
