Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 38] [Entire Act] Union of India - Subsection Section 38(4) in Bengal, Agra And Assam Civil Courts Act, 1887 (4)The superior Court shall thereupon dispose of the case under section 25 of the Code of Civil Procedure (14 of 1882).
