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State of Punjab - Section

Section 42 in The Punjab Courts Act, 1918

42. Second appeal on no other grounds. - (1) No second appeal shall lie except on grounds mentioned in section 41.

(2)No second appeal in certain suits. - No second appeal shall lie in any suit of nature cognizable by Courts of Small Causes when the amount or value of the subject-matter of the original suit does not exceed five hundred rupees.