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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Himachal Pradesh - Subsection

Section 25(a) in The Himachal Pradesh and Bilaspur (New State) Act, 1954

(a)the Courts of the Judicial Commissioner for the existing States (hereafter in this Part referred to as "the existing Courts") shall be amalgamated and shall constitute the Court of the Judicial Commissioner for the new State (hereafter in this Part referred to as "the new Court");