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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Bharat - Subsection

Section 2(viii) in The Bhopal And Vindhya Pradesh (Courts), Act, 1950

(viii)" Vindhya Pradesh" means the territories which., immediately before the 1st November, 1956 , were comprised in the Part C State of Vindhya Pradesh.] CHAP Court of the Judicial Commissioner.