Section 9(2)(a) in High Court Rules and Orders In M.P.

[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(2)(a) in High Court Rules and Orders In M.P.

(a)when it involves a substantial question of law as to the interpretation of the Government of India Act or of any order in Council made thereunder or the Constitution or of any order of the President made thereunder.

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State of Madhya Pradesh - Subsection

Section 9(2)(a) in High Court Rules and Orders In M.P.