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[Cites 0, Cited by 0] [Section 66(4)] [Section 66] [Entire Act]

Union of India - Subsection

Section 66(4)(a) in The States Reorganisation Act, 1956

(a)by the High Court of Travancore-Cochin before the appointed day in any proceedings transferred to the High Court at Madras by virtue of sub-section (2); or