Section 4(1)(e) in The Delhi High Court Act, 1966

[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

NCT Delhi - Subsection

Section 4(1)(e) in The Delhi High Court Act, 1966

(e)the provisions of article 230 shall apply subject to the modifications that-

(i)in clause (1) thereof, for the words " High Court in both the places where they occur, the words " High Court for a Union territory" and for the words "any Union territory ", the words " any other Union territory " shall be substituted ;

(ii)for clause (2) thereof, the following clause shall be substituted, namely: -

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NCT Delhi - Subsection

Section 4(1)(e) in The Delhi High Court Act, 1966