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Citedby 12 docs - [View All]
Jaihind Projects Limited vs State Of Madhya Pradesh And Ors. on 3 May, 2007
Prahalad Kushwaha vs Rani Deomati on 9 May, 2012
Bimal Chandra Ranerjee vs State Of Madhya Pradesh on 19 August, 1970
Swami Indradevanand Guru Swami ... vs The State Of M.P. And Ors. on 7 September, 1976
Commissioner Of Sales Tax vs Mahavir Dal Mills on 20 October, 1987

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[Complete Act]
Central Government Act
Section 26 in The Madhya Pradesh Reorganisation Act, 2000
26. Custody of seal of Chhattisgarh High Court.- 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 o the seal of the High Court of Chhattisgarh.