Code of Civil Procedure, 1908
90.Power to state case for opinion of Court.-
Where any persons agree in writing to state a case for the opinion of the Court, then the Court shall try and determine the same in the manner prescribed.
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Code of Civil Procedure, 1908 90.Power to state case for opinion of Court.- Where any persons agree in writing to state a case for the opinion of the Court, then the Court shall try and determine the same in the manner prescribed. |
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