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The Commercial Courts Act, 2015

Act No. 4 of 2016

[31st December, 2015.]

An Act to provide for the constitution of Commercial Courts, 1[Commercial Appellate Courts,] Commercial Division and Commercial Appellate Division in the High Courts for adjudicating commercial disputes of specified value and matters connected therewith or incidental thereto. BE it enacted by Parliament in the Sixty-sixth Year of the Republic of India as follows:-



Commercial Courts Act, 2015 Back




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