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The Calcutta High Court (Extension of Jurisdiction) Act, 1953 3. Effect of certain orders.- Any order made- (i) by the highest court of appeal in relation to Chandernagore before the 2nd day of May, 1950, or in any proceeding pending before that Court on that day; or (ii) by the Chief Commissioner of the Andaman and Nicobar Islands before the commencement of this Act in the discharge of his functions as the High Court for those Islands, shall for all purposes have effect, not only as an order of that Court, or as the case may be, of the Chief Commissioner, but also as if it were an order made by the High Court at Calcutta.    |
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