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MP HC: Courts Other Than HCs’ to be Addressed as District Judiciary and Not Sub-Ordinate Judiciary - (19 Dec 2022)

CIVIL

Madhya Pradesh High Court has passed a notification whereby all the courts in the State other than the High Court (HC) shall now be referred to as District Judiciary and not Subordinate Judiciary.

Tags : MADHYA PRADESH HIGH COURT   DISTRICT JUDICIARY   SUBORDINATE JUDICIARY  

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