Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of West Bengal - Section

Section 2 in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India

2.

- Rule 8, second paragraph, Part-I, Chapter-II, Rule 15A, Part-II, Chapter-V and Rule 28A, Part-II, Chapter-XI of the Appellate Side Rules shall stand repealed.