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] [Entire Act] British India - Section Section 5 in The Indian Independence Pakistan Courts (Pending Proceedings) Act, 1952 5. [ Repeal of Ordinance 6 of 1951 .] Rep. by the Repealing and Amending Act, 1957 (36 of 1957 ), s. 2 and Sch. I.
