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[Cites 0, Cited by 4] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2) in THE COMMERCIAL COURTS ACT, 2015

(2)The State Government shall, after consultation with the concerned High Court specify, by notification, the local limits of the area to which the jurisdiction of a Commercial Court shall extend and may, from time to time, increase, reduce or alter such limits.