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[Cites 0, Cited by 0] [Section 2] [Entire Act]

British India - Subsection

Section 2(iii) in The Indian Independence Pakistan Courts (Pending Proceedings) Act, 1952

(iii)paragraph (4) or paragraph (6) 2 of article 13] of the High Courts (Punjab) Order, 1947 , which has been or may hereafter be passed by a Court in Pakistan and which imposes any liability or obligation on a Government in India.