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Shantilal Ambalal Mehta vs M.A. Rangaswamy on 22 April, 1977
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the constitution of india
article 226
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the constitution of india 1949
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Article 226
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Central Government Act
Article 226(4) in The Constitution Of India 1949
(4) The power conferred on a High Court by this article shall not be in derogation of the power conferred on the Supreme court by clause ( 2 ) of Article 32