Section 17 — Form of writs and other processes.

The State of Nagaland Act, 1962
The law in force immediately before the appointed day with respect to the form of writs and other processes used, issued or awarded by the High Court of Assam shall, with necessary modifications, apply with respect to the form of writs and other processes used, issued or awarded by the common High Court.

Official Hindi (PDF) ↗

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