Section 3(1)(b) in THE CONSTITUTION (THIRTIETH AMENDMENT) ACT, 1972

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Constitution Subarticle

Section 3(1)(b) in THE CONSTITUTION (THIRTIETH AMENDMENT) ACT, 1972

(b)any appeal preferred on or after the commencement of this Act against any judgement, decree or final order in a civil proceeding of a High Court by virtue of a certificate given by the High Court before the commencement of this Act under sub-clause (a) or sub-clause (b) or sub-clause (c) of clause (1) of article 133.

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Constitution Subarticle

Section 3(1)(b) in THE CONSTITUTION (THIRTIETH AMENDMENT) ACT, 1972