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[Cites 0, Cited by 1] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1) in The Commercial Courts, Commercial Division And Commercial Appellate Division Of High Courts Act, 2015

(1)In all High Courts, having ordinary civil jurisdiction, the Chief Justice of the High Court may, by order, constitute Commercial Division having one or more Benches consisting of a single Judge for the purpose of exercising the jurisdiction and powers conferred on it under this Act.