Section 35 — Powers of Judges.

The Bombay Reorganisation Act, 1960
The law in force immediately before the appointed day relating to the powers of the Chief Justice, single Judges and division courts of the High Court of Bombay and with respect to all matters ancillary to the exercise of those powers shall, with the necessary modifications, apply in relation to the High Court of Gujarat.

Official Hindi (PDF) ↗

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