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Report No. 253

10. Amendment of Order XX. - In the First Schedule, in Order XX, for Rule 1 the following shall be substituted:

"The Commercial Court, Commercial Division, or Commercial Appellate Division as the case may be, shall, within ninety days of the conclusion of arguments, pronounce judgment and copies thereof shall be issued to all the parties to the dispute through electronic mail or otherwise."



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




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