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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of West Bengal - Subsection

Section 58(a) in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India

(a)All letters addressed to the Hon'ble the Chief Justice as provided in the proviso to Rule 57(a) of these rules shall be considered by the Hon'ble the Chief Justice in chamber and listed for consideration if the Hon'ble the Chief Justice so directs.