Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 25] [Entire Act] State of Himachal Pradesh - Subsection Section 25(j) in The Himachal Pradesh and Bilaspur (New State) Act, 1954 (j)references in any law to either of the existing Courts by whatever name, shall, unless the context otherwise requires, be construed as references to the new Court.
