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[Cites 0, Cited by 0] [Section 75(1)] [Section 75] [Entire Act]

Union of India - Subsection

Section 75(1)(a) in The Jammu and Kashmir Reorganisation Act, 2019

(a)the High Court of Jammu and Kashmir shall be the common High Court for the Union territory of Jammu and Kashmir and Union territory of Ladakh;