LexSection 26 — Custody of seal of Chhattisgarh High Court.
The Madhya Pradesh Reorganisation Act, 2000
The law in force immediately before the appointed day with respect to the custody of the seal of the High Court of Madhya Pradesh shall, with the necessary modifications, apply with respect to the custody of the seal of the High Court of Chhattisgarh.Open in Lexace · Ask the AI about this section