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[Cites 0, Cited by 0] [Section 39(4)] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(4)(b) in The Punjab Reorganisation Act, 1966

(b)made by the common High Court in any proceeding with respect to which that High Court has jurisdiction by virtue of sub-section (3), shall for all purposes have effect not only as an order of the High Court of Punjab or, as the case may be, of the common High Court, but also an order made by the Court of the Judicial Commissioner for Himachal Pradesh.