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[Cites 0, Cited by 1] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(1) in The Bombay Reorganisation Act, 1960

(1)Such of the Judges of the High Court of Bombay holding office immediately before the appointed day as may be determined by the President shall no that day cease to be Judge of the High Court at Bombay and become Judges of the High Court of Gujarat.