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[Cites 0, Cited by 0] [Section 60(5)] [Section 60] [Entire Act]

Union of India - Subsection

Section 60(5)(b) in The States Reorganisation Act, 1956

(b)in any proceedings with respect to which the High Court at Madras retains jurisdiction by virtue of sub-section (4), shall for all purposes have effect, not only as an order of the High Court at Madras, but also as an order made by the High Court of Kerala.