LexSection 34 — Form of writs and other processes.
The Bombay Reorganisation Act, 1960
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 Bombay shall, with the necessary modifications, apply with respect to the form of writs and other processes used, issued or awarded by the High Court of Gujarat.Open in Lexace · Ask the AI about this section