Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

NCT Delhi - Subsection

Section 4(1)(a) in The Delhi High Court Act, 1966

(a)in article 217, the words " the Governor of the State " shall be omitted and in relation to appointments to be made under sub-section (2), that article shall be construed as if the words " and, in the case of appointment of a Judge other than the Chief Justice, the Chief Justice of the High Court," had also been omitted;