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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(1)(b) in The State Of Arunachal Pradesh Act, 1986

(b)the Judges of the High Court of Assam, Nagaland, Meghalaya Manipur, Tripura and Mizoram holding office immediately before that day shall, unless they have elected otherwise become on that day the Judges of the common High Court.