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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Constitution Subarticle

Section 10(2) in THE CONSTITUTION (FORTY-THIRD AMENDMENT) ACT, 1977

(2)Any case pending before a High Court immediately before the commencement of this Act may be dealt with by the High Court as if the said article 228A had been omitted with effect on and from the 1st day of February, 1977.