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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Andhra Pradesh - Subsection

Section 38(2) in Andhra State Act,1953

(2)Such proceedings pending in the High Court at Madras immediately before the prescribed day as are certified, whether before or after that day, by the Chief Justice of that High Court having regard to the place of accrual of the cause of action and other circumstances to be proceedings which ought to be heard and decided by the High Court of Andhra shall as soon as may be after such certification be transferred to the High Court of Andhra.