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[Cites 0, Cited by 0] [Section 36(6)] [Section 36] [Entire Act]

State of West Bengal - Subsection

Section 36(6)(b) in The Bengal Money-Lenders Act, 1940

(b)any Court before which an appeal is pending in respect of a decree referred to in clause (a) may either itself exercise the like powers as may be exercised under sub-sections (1) and (2), or refer the case to the Court which passed the decree directing such Court to exercise such powers, and such Court shall after exercise thereof return the record with the additional evidence, if any, taken by it and its findings and the reasons therefor to the Appellate Court and thereupon the provisions of rule 26 of Order XLI of the First Schedule to the Code of Civil Procedure, 1908, shall apply.