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Union of India - Section

Section 34 in The Bombay Reorganisation Act, 1960

34. Form of writs and other processes.-

The law in force immediately before the appointed day with respect to the form of writs and other processes used, issued or awarded by the High Court of Bombay shall, with the necessary modifications, apply with respect to the form of writs and others processes used, issued or awarded by the High Court of Gujarat.