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

Union of India - Subsection

Section 2(1)(f) in The High Court Judges (Salaries And Conditions Of Service) Act, 1954

(f)“High Court” means a High Court for a State and includes a High Court which was exercising Jurisdiction in a Part A State or in the corresponding Province before the commencement of the Constitution;