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Union of India - Section

Section 30 in The Bombay Reorganisation Act, 1960

30. Jurisdiction of Gujarat High Court.-

The High Court of Gujarat shall have, in respect of any part of the territories included in the State of Gujarat, all such jurisdiction, powers and authority as, under the law in force immediately before the appointed day, are exercisable in respect of that part of the said territories by the High Court of Bombay.