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[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

State of Himachal Pradesh - Subsection

Section 3(4)(b) in The Himachal Pradesh Administrative Tribunal (Transfer of Decided and Pending Cases and Applications) Act, 2008

(b)the High Court or the civil court, as the case may be, on receipt of such record, proceed to deal with the case from the stage which was reached before such transfer or from any earlier stage as the High Court or the civil court may deem fit.