Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30] [Entire Act] State of Manipur - Subsection Section 30(3) in The Manipur (Courts) Act, 1955 (3)Every appointment under this section shall be subject to such rules as the High Court may make in this behalf.
