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Union of India - Section

Section 139 in Constitution of India, 1950

139. Conferment on the Supreme Court of powers to issue certain writs.

- Parliament may by law confer on the Supreme Court power to issue directions, orders or writs, including writs in the nature of habeas corpus, mandamus, prohibition, quo warranto and certiorari, or any of them, for any purposes other than those mentioned in clause (2) of article 32.