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Union of India - Section

Section 1 in The Madras High Court (Establishment of a Permanent Bench at Madurai) Order, 2004

1. Short title and commencement.

(1)This Order may be called the Madras High Court (Establishment of a Permanent Bench at Madurai) Order, 2004.
(2)It shall come into force on 24-7-2004.