Legal Document View

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
[Cites 0, Cited by 3] [Entire Act]

Union of India - Section

Section 21 in The State Of Himachal Pradesh Act, 1970

21. High Court for Himachal Pradesh

(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).
(2)The principal seat of the High Court of Himachal Pradesh shall be at Simla