 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
1. Short title and commencement.- (1) This Act may be called the Delhi High Court (Amendment) Act, 1980. (2) It shall come into force on such date1 as the Central Government may, by notification in the Official Gazette, appoint. 1. 1st October, 1980, vide notification No. G.S.R. 522(E), dated 6th September, 1980, see Gazette of India, Extraordinary, Part II, sec. 3(i). 2. Sections 2 and 3 rep. by Act 19 of 1988, s. 2 and the First Schedule (w.e.f. 31-3-1988). 2* * * * *    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back