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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(1)(a) in The State Of Nagaland Act, 1962

(a)there shall be a common High Court for the State of Assam and the State of Nagaland to be called the High Court of Assam and [Nagaland] [Inserted by North-Eastern Area (Reorganisation ) Act 81 of 1971, Section 28 (21-1-1972)] (hereinafter referred to as the common High Court);