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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(e) in The High Court Judges (Salaries And Conditions Of Service) Act, 1954

(e)“former Indian High Court” means the High Court at Rangoon, the High Court at Lahore, the Chief Court of Sind or the Judicial Commissioner‟s Court of North-West Frontier Province;