Section 4(2)(c) in The Foreign Jurisdiction Act, 1947

[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2)(c) in The Foreign Jurisdiction Act, 1947

(c)for determining the Courts, Judges, Magistrates and authorities by whom, and for regulating the manner in which, any jurisdiction auxiliary or incidental to or consequential on the jurisdiction exercised under this Act is to be exercised within any State; and

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Union of India - Subsection

Section 4(2)(c) in The Foreign Jurisdiction Act, 1947