(1) This Act may be called the Delhi High Court Act, 1966. (2) Section 17 shall come into force on such date 1 as the Central Government may, by notification in the Official Gazette, appoint; and the remaining provisions of this Act shall come into force at once.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.