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Citedby 35 docs - [View All]
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[Complete Act]
Central Government Act
Section 9 in The Delhi High Court Act, 1966
9. Form of writs and other processes. The law in force immediately before the appointed day with respect to the form of writs and other processes used, issued or awarded by the High Court of Punjab shall, with the necessary modifications, apply with respect to the form of writs and other processes used, issued or awarded by the High Court of Delhi.