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[Cites 0, Cited by 2] [Article 231(2)] [Article 231] [Constitution]

Constitution Subarticle

Article 231(2)(b) in Constitution of India

(b)the reference in article 227 to the Governor shall, in relation to any rules, forms or tables for subordinate courts, be construed as a reference to the Governor of the State in which the Subordinate Courts are situate; and