Section 32 — Powers of Judges.

The Bihar Reorganisation Act, 2000
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 at Patna with respect to all matters ancillary to the exercise of those powers shall, with the necessary modification, apply in relation to the High Court of Jharkhand.

Official Hindi (PDF) ↗

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