Section 32(11)(a) in The State Financial Corporations Act, 1951

[Cites 0, Cited by 2] [Section 32(11)] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(11)(a) in The State Financial Corporations Act, 1951

(a)in a presidency town, where there is a city civil Court having jurisdiction, by a Judge of that Court and in the absence of such Court, by the High Court; and

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Union of India - Subsection

Section 32(11)(a) in The State Financial Corporations Act, 1951