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State of Punjab - Section

Section 12 in The Suits Valuation Act, 1887

12. Proceedings pending at commencement of Part I or Parts II.

- Nothing in Part I or Part II shall be construed to affect the jurisdiction of any Court -
(a)with respect to any suit instituted before rules under Part I applicable to the valuation of the suit take effect, or Part II has come into force as the case may be; or
(b)with respect to any appeal arising out of any suit.