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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Constitution Subarticle

Section 8(2) in THE CONSTITUTION (FORTY-THIRD AMENDMENT) ACT, 1977

(2)Any proceedings pending before a High Court under article 226 of the Constitution immediately before the commencement of this Act may be dealt with by the High Court as if the said article 226A had been omitted with effect on and from the 1st day of February, 1977.