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[Cites 0, Cited by 0] [Section 12(4)] [Section 12] [Entire Act]

NCT Delhi - Subsection

Section 12(4)(b) in The Delhi High Court Act, 1966

(b)in any proceedings with respect to which the High Court of Punjab retains jurisdiction by virtue of sub- section (3), shall for all purposes have effect, not only as an order of the High Court of Punjab, but also as an order made by the High Court of Delhi.