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[Cites 0, Cited by 2] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(1) in The States Reorganisation Act, 1956

(1)As from the appointed day, the High Courts of all the existing Part B States, except Jammu and Kashmir, and the Courts of the Judicial Commissioners for Ajmer, Bhopal, Kutch and Vindhya Pradesh shall cease to function and are hereby abolished.