5. In the principal Act, in Chapter II, for the Chapter heading, the following Chapter heading shall be substituted, namely:
"COMMERCIAL COURTS, COMMERCIAL APPELLATE COURTS, COMMERCIAL DIVISIONS AND COMMERCIALAPPELLATE DIVISIONS".
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5. In the principal Act, in Chapter II, for the Chapter heading, the following Chapter heading shall be substituted, namely: "COMMERCIAL COURTS, COMMERCIAL APPELLATE COURTS, COMMERCIAL DIVISIONS AND COMMERCIALAPPELLATE DIVISIONS". |
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