Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(1) in The State Of Himachal Pradesh Act, 1970

(1)The President may, if he thinks fit direct that such of the Judges of the High Court of Delhi Holding office immediately before the appointed day as may be determined by him, shall on that cease to be Judges of the High Court of Delhi and become Judges of the High Court of Himachal Pradesh.