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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(2) in The Rajasthan High Court Ordinance 1949

(2)The first Chief Justice of the High Court shall be Shri Kamalakanta Verma at present Chief Justice of the High Court of the former Rajasthan State. In future the Chief Justice shall be appointed by the Rajpramukh in consultation with the Chief Justice of India.