Section 231(2)(b) in THE CONSTITUTION (SEVENTH AMENDMENT) ACT, 1956

[Cites 0, Cited by 0] [Section 231(2)] [Section 231] [Entire Act]

Constitution Subarticle

Section 231(2)(b) in THE CONSTITUTION (SEVENTH AMENDMENT) ACT, 1956

(b)the reference in Article 227 to the Governor shall, in relation to any rules, forms or tables for subordinate courts, be construed as a reference to the Governor of the State in which the subordinate courts are situate; and

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Constitution Subarticle

Section 231(2)(b) in THE CONSTITUTION (SEVENTH AMENDMENT) ACT, 1956