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[Cites 0, Cited by 0] [Section 30(4)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(4)(b) in The State Of Himachal Pradesh Act, 1970

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