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[Cites 0, Cited by 0] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(3) in The States Reorganisation Act, 1956

(3)Every such Judge of a High Court abolished by sub-section (1) as the President after consultation with the Chief Justice of India may, by order made before the appointed day, specify shall, as from that day, become a Judge, or if so specified the Chief Justice, of such High Court as the President may in that order specify.