Report No. 163

Annexure A

The Code of Civil Procedure (Amendment) Bill, 1997 (Bill No. 50 of 1997)

A

Bill

further to amend the Code of Civil Procedure, 1908, the Limitation Act, 1963 and the Court Fees Act, 1870.

BE it enacted by Parliament in the Forty-eighth Year of the Republic of India as follows:-

Chapter I

Preliminary

1. Short title and commencement.-

(1) This Act may be called the Code of Civil Procedure (Amendment) Act, 1997.

(2) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint, and different dates may be appointed for different provisions of this Act and for different States or for different parts thereof.