Report No. 136
10. Decision of the Supreme Court.-
(1) The decision of the Supreme Court on a reference under this Act shall be communicated to the High Court which had made the reference and to all High Courts whose views on the question at issue might have been canvassed before the Supreme Court.
(2) The High Court making the reference shall thereafter proceed further with the case pending before it, for disposal in conformity with the decision of the Supreme Court.
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