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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Uttarakhand - Subsection

Section 9(iii) in Uttaranchal Amendments of the Rules of the Court, 1952

(iii)Notwithstanding anything contained in sub-rules (i) and (ii) of Rule 9, the Chief Justice may pass any order which he thinks fit and expedient with regard to the arrangements of the records pending before the Court.