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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(1)(b) in The State Of Nagaland Act, 1962

(b)the Judges of the High Court of Assam holding office immediately before that day shall, unless they have elected otherwise, become on that day the Judges of the common High Court.