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Report No. 253

Schedule

Amendments to the Code of Civil Procedure, 1908

1. Amendment of Section 26:- In Section 26 of the Code of Civil Procedure, 1908, the following proviso shall be inserted after sub-section (2):

"Provided that such an affidavit shall be in the form and manner prescribed under Order VI Rule 15A".



Commercial Division and Commercial Appellate Division of High Courts and Commercial Courts Bill, 2015 Back




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