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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of West Bengal - Subsection

Section 21(c) in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India

(c)[ Documents in vernacular may be supplied with an official translation as and when directed by the Court.] [[Substituted by Notification No. 6531-G dated 29th September, 2000. Earlier it stood as under: