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[Cites 0, Cited by 0] [Section 62(5)] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(5)(b) in The States Reorganisation Act, 1956

(b)in any proceedings with respect to which the High Court of Bombay or at Madras retains jurisdiction by virtue of sub-section (3), shall, for all purposes, have effect not only as an order of the High Court of Bombay or at Madras, but also as an order of the High Court of Mysore.