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[Cites 0, Cited by 19] [Section 115] [Entire Act]

Union of India - Subsection

Section 115(3) in The Code of Civil Procedure, 1908

(3)[ A revision shall not operate as a stay of suit or other proceeding before the Court except where such suit or other proceeding is stayed by the High Court.] [Inserted by the Code of Civil Procedure (Amendment) Act, 1976, Section 43 (w.e.f. 1.2.1977).]Explanation .-In this section, the expression, "any case which has been decided" includes any order made, or any order deciding an issue, in the course of a suit or other proceeding.] [Inserted by the Code of Civil Procedure (Amendment) Act, 1976, Section 43 (w.e.f. 1.2.1977).]
[Uttar Pradesh.]- In Section 115 of theprincipal Act, for the words "five lakh rupees", the words "twenty five lakh rupees" shall be substituted. [U.P. Act 16 of 2019].