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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of West Bengal - Subsection

Section 62(a) in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India

(a)(Here state the particulars of the order, judgment or proceedings to be quashed, including a clear description of the Court, tribunal or authority whose order, etc. is being affected]