Section 3(10)(iii) in Kerala High Court Act, 1958

[Cites 0, Cited by 1] [Section 3(10)] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(10)(iii) in Kerala High Court Act, 1958

(iii)clause (1) of article 226 of the Constitution of India except where such power relates to the issue of a writ of the nature of habeas corpus; and

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State of Kerala - Subsection

Section 3(10)(iii) in Kerala High Court Act, 1958