Report No. 238

6. Amendments Proposed

6.1 In the light of the foregoing discussion, the Commission recommends the following amendments to the relevant provisions of CPC dealing with alternative dispute resolution and section 16 of the Court-fees Act, 1870.

6.2 The following shall be substituted in the place of existing section 89 of the Code of Civil Procedure, 1908:

Back

Index

Next