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[Cites 0, Cited by 0] [Section 145(1)] [Section 145] [Entire Act]

Union of India - Subsection

Section 145(1)(e) in Constitution of India, 1950

(e)rules as to the conditions subject to which any judgment pronounced or order made by the Court may be reviewed and the procedure for such review including the time within which applications to the Court for such review are to be entered;