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 21] [Entire Act] Union of India - Subsection Section 21(1) in The State Of Himachal Pradesh Act, 1970 (1)On and from the appointed day, there shall be a separate High court for the State of Himachal Pradesh (hereinafter referred to as the High Court of Himachal Pradesh).
