Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Section 49] [Entire Act] Union of India - Subsection Section 49(2) in The States Reorganisation Act, 1956 (2)As from the appointed day, there shall be established a High Court for each of the new States of Kerala, Mysore and Rajasthan.
