Report No. 163

Chapter III

Amendment of Orders

14. Amendment of Order IV.-

In the First Schedule to the principal Act (hereinafter refusal to an the First Schedule), in Order IV, rule 1,

(i) in sub-rule (1), for the words "plaint to the Court", the words "plaint to duplicate to the Court" shall be substituted;

(ii) after sub-rule (2), the following sub-rule shall be inserted, namely:-

"(3) The plaint shall not be deemed to be duly instituted unless it complies with the requirements specified in sub-rules (1) and (2).".