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Report No. 44

2. Canada:

Position as regards appeals to the Supreme Court of Canada:

(i) Valuation relevant-10,000 dollars.

(ii) No limitation as to nature of the question involved.

(iii) Leave not required. But, in cases not covered by (i) above leave can be granted by the Supreme Court of Canada or the Provincial Court of Appeal.



Appellant Jurisdiction of the Supreme Court in Civil matters Back




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