AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Report No. 44

Annexure A

Bill No. XXXI-C of 1969

The Supreme Court (Enhancement of Valuation for Civil Appellate Jurisdiction) Bill, 1970

(As Passed By The Rajya Sabha on The 3rd August, 1970)

A

Bill

to enhance the amount or value of the subject-matter of dispute for purposes of civil appellate jurisdiction of the Supreme Court, and further to amend the Code of Civil Procedure, 1908.

BE it enacted by Parliament in the Twenty-first year of the Republic of India as follows:

1. Short title and commencement.-

(1) This Act may be called the Supreme Court (Enhancement of Valuation for Civil Appellate Jurisdiction) Act, 1970.

(2) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.







Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement