3. In section 1 of the principal Act, for sub-section (1), the following sub-section shall be substituted, namely:
"(1) This Act may be called the Commercial Courts Act, 2015.".
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3. In section 1 of the principal Act, for sub-section (1), the following sub-section shall be substituted, namely: "(1) This Act may be called the Commercial Courts Act, 2015.". |
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