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[Cites 0, Cited by 0] [Section 231(2)] [Section 231] [Entire Act]

Constitution Subarticle

Section 231(2)(a) in THE CONSTITUTION (SEVENTH AMENDMENT) ACT, 1956

(a)the reference in Article 217 to the Governor of the State shall be construed as a reference to the Governors of all the States in relation to which the High Court exercises jurisdiction;