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Union of India - Section
Section 102 in The Code of Civil Procedure, 1908
102. No second appeal in certain cases
[No second appeal shall lie from any decree, when the subject matter of the original suit is for recovery of money not exceeding twenty-five thousand rupees.]| [Uttar Pradesh.]- In Section 102 of the Code of Civil Procedure, 1908 hereinafter in this chapter referred to as the principal Act for the words "twenty five thousand rupees", the words "fifty thousand rupees" shall be substituted. [U.P. act 16 of 2019]. |