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[Cites 0, Cited by 4] [Entire Act]

State of West Bengal - Section

Section 20 in The City Civil Court Act, 1953

20. Saving of suits and proceedings pending in High Court. -

Nothing in this Act shall affect any suit or proceeding pending in the High Court on the date on which this Act comes into force, and every such suit or proceeding shall be continued as if this Act had not been passed.