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

21. High Court for Himachal Pradesh.

(1) On and from the appointed day, there shall be a separate High Court for the State of Himachal Pradesh (hereinafter referred to as the High Court of Himachal Pradesh).

(2) The principal seat of the High Court of Himachal Pradesh shall be at Simla.



State of Himachal Pradesh Act, 1970 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys