AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
  
  
    

33. Allocation of expenditure of the common High Court.-

The expenditure in respect of salaries and allowances of the Judges of the common High Court shall be allocated amongst the States of 3[Arunachal Pradesh, Mizoram and Nagaland] and the Union in such proportion as the President may, by order, determine.









  

Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement