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[Cites 0, Cited by 0] [Section 39(4)] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(4)(a) in The Punjab Reorganisation Act, 1966

(a)made by the High Court of Punjab before the appointed day, in any proceeding transferred to the Court of the Judicial Commissioner for Himachal Pradesh by virtue of sub-section (2), or