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[Cites 0, Cited by 0] [Section 241] [Entire Act]

Union of India - Subsection

Section 241(2) in Constitution of India, 1950

(2)The provisions of Chapter V of Part VI shall apply in relation to every High Court referred to in clause (1) as they apply in relation to a High Court referred to in article 214 subject to such modifications or exceptions as Parliament may by law provide.