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

Union of India - Subsection

Section 2(1)(i) in Supreme Court Rules, 2013

(i)High Court' means-
(i)as respects anything done before the commencement of the Constitution, a High Court within the meaning of section 219 of the Government of India Act, 1935; and
(ii)as respects anything done or to be done after the commencement of the Constitution, a High Court established by or recognized under the Constitution;