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[Cites 0, Cited by 0] [Section 37(4)] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(4)(b) in The Bombay Reorganisation Act, 1960

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