Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] Mysore State - Subsection Section 2(b) in The Mysore High Court (Extension Of Jurisdiction To Coorg) Act, 1952 (b)Coorg Order" means the Madras High Court (Extension of Jurisdiction to Coorg) Order, 1948 , made by the Governor General on the 28th day of February, 1948 ;
