Section 3(3) in The Delhi High Court Act, 1966

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NCT Delhi - Subsection

Section 3(3) in The Delhi High Court Act, 1966

(3)Notwithstanding anything contained in sub-section (2), the Judges and Division Courts of the High Court of Delhi may sit at such other place or places other than its principal seat as the Chief Justice may, with the approval of the President, appoint.

Estd. W.e.f. 31st October, 1966, vide Notification No. S.O. 3273, dated 27- 10-1966, Gazette of India, Pt. II, Section 3(ii), p. 2996.

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NCT Delhi - Subsection

Section 3(3) in The Delhi High Court Act, 1966