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Union of India - Act

The Federal Court Act, 1937

UNION OF INDIA
India

The Federal Court Act, 1937

Act 25 of 1937

  • Published on 1 January 1937
  • Commenced on 1 January 1937
  • [This is the version of this document from 1 January 1937.]
  • [Note: The original publication document is not available and this content could not be verified.]
WHEREAS it is expedient to confer upon the Federal Court a supplemental power which is necessary for the purpose of enabling the Court more effectively to exercise the jurisdiction conferred upon it by or under the Government of India Act, 1935; It is hereby enacted as follows:-

1. Short title.

This Act may be called the Federal Court Act, 1937 .

2. Power of Federal Court to make rules.

The Federal Court may make rules for regulating the service of processes issued by the Court, including rules requiring a High Court from which an appeal has been preferred to the Federal Court to serve any process issued by the Federal Court in connection with that appeal.