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[Cites 0, Cited by 641] [Entire Act]

Union of India - Section

Section 26 in The Code of Civil Procedure, 1908

26. Institution of suits .-

(1)Every suit shall be instituted by the presentation of a plaint or in such other manner as may be prescribed.
(2)[ In every plaint, facts shall be proved by affidavit.] [Inserted by the Code of Civil Procedure (Amendment) Act, 1999, Section 2 (w.e.f. 1.7.2002). ]Summons and discovery