Infrastructure Facilities | Commercial Division and Commercial Appellate Division of High Courts and Commercial Courts Bill, 2015 | Law Commission of India Reports | Law Library

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Report No. 253

20. Infrastructure Facilities:-

A Commercial Court or a Commercial Division in a High Court, as the case may be, shall be provided with the requisite physical and digital infrastructure, including facilities under Phase II of the e-Courts project approved by the Supreme Court.

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

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