Code of Civil Procedure, 1908
121.Effect of rules in First Schedule.-
The rules in the First Schedule shall have erect as if enacted in the body of this Code until annulled or altered in accordance with the provisions of this Part
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
Code of Civil Procedure, 1908 121.Effect of rules in First Schedule.- The rules in the First Schedule shall have erect as if enacted in the body of this Code until annulled or altered in accordance with the provisions of this Part |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
