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[Cites 0, Cited by 2] [Section 112(1)] [Section 112] [Entire Act]

Union of India - Subsection

Section 112(1)(b) in The Code of Civil Procedure, 1908

(b)to interfere with any rules made by the Supreme Court, and for the time being in force, for the presentation of appeals to that Court, or their conduct before that Court.]