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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(c) in The M.P. Adaptation of Laws (State and Concurrent Subjects) Order, 1956

(c)a reference to the Chief Justice or the Judge of the Madhya Bharat High Court or the Rajasthan High Court shall be construed as a reference to the Chief Justice or the Judge of High Court of Madhya Pradesh;