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State of West Bengal - Section

Section 24A in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India

24A. [ [Rule 24A inserted vide Notification No. 7103-G dated 18.11.1999.]

- Before any matter is listed for hearing the officer before whom the petitions are filed shall certify that all the Formalities prescribed under the Rules including the classification, sub-classification, etc. have been complied with. No defective filing shall be entertained except when the same is dispensed with with the express leave of the Court.]