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[Cites 0, Cited by 0] [Section 66(4)] [Section 66] [Entire Act]

Union of India - Subsection

Section 66(4)(b) in The States Reorganisation Act, 1956

(b)by the High Court of Kerala in any proceedings with respect to which that High Court retains jurisdiction by virtue of sub-section (3), shall, for all purposes, have effect, not only as an order of the High Court of Travancore-Cochin or the High Court of Kerala, as the case may be, but also as an order made by the High Court at Madras.