Section 3(1)(a) in Federal Court (Enlargement of Jurisdiction) Act, 1947

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Union of India - Subsection

Section 3(1)(a) in Federal Court (Enlargement of Jurisdiction) Act, 1947

(a)without the special leave of the Federal Court, if an appeal could have been brought to His Majesty in Council without special leave under the provisions of the Code (5 of 1908)of Civil Procedure, 1908, or of any other law in force immediately before the appointed day, and

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Union of India - Subsection

Section 3(1)(a) in Federal Court (Enlargement of Jurisdiction) Act, 1947