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State of West Bengal - Section

Section 3 in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India

3.

- All such applications shall be expressed to be made in the "Constitutional Writ Jurisdiction" of this Court except that applications for a Writ in the nature of Habeas Corpus shall be expressed to be made in the "Constitutional Writ Jurisdiction (Habeas Corpus)".