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[Cites 0, Cited by 0] [Section 366] [Entire Act]

Union of India - Subsection

Section 366(14) in Constitution of India, 1950

(14)"High Court" means any Court which is deemed for the purposes of this Constitution to be a High Court for any State and includes-
(a)any Court in the territory of India constituted or reconstituted under this Constitution as a High Court, and
(b)any other Court in the territory of India which may be declared by Parliament by law to be a High Court for all or any of the purposes of this Constitution;