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State of West Bengal - Section

Section 37 in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India

37.

- Unless otherwise ordered, a Rule nisi in an application marked "Original Side" shall be returnable within three weeks from the date of the making of the order. A Rule nisi in an application marked "Appellate Side" shall be likewise returnable eight weeks from the date of the making of the order:Provided that an application filed before the Judges in Circuit in Andaman and Nicobar Islands shall be made returnable within such time as the Judges direct.