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[Cites 0, Cited by 158] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1) in The Code of Civil Procedure, 1908

(1)In the absence of any specific provision to the contrary, nothing in this Code shall be deemed to limit or otherwise affect any special or local law now in force or any special jurisdiction or power conferred, or any special form of procedure prescribed, by or under any other law for the time being in force.