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[Cites 0, Cited by 14] [Section 5] [Entire Act]

NCT Delhi - Subsection

Section 5(1) in The Delhi High Court Act, 1966

(1)The High Court of Delhi shall have, in respect of the territories for the time being included in the Union territory of Delhi all such original, appellate and other jurisdiction as, under the law in force immediately before the appointed day, is exercisable in respect of the said territories by the High Court of Punjab.