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 366(14)] [Section 366] [Entire Act] Union of India - Subsection Section 366(14)(b) in Constitution of India, 1950 (b)any other Court in the territory of India which may be declared by Parliament by law to be a High Court for all or any of the purposes of this Constitution;