Section 6B in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
6B. Copies of judgements when to be made available. - Where the judgement is pronounced, copies of the judgement shall be made available to the parties immediately after the pronouncement of the judgement for preferring an appeal on payment of such charges as may be specified in the rules made by the High Court.] [Substituted by Act VI of 2009, dated 20.3 2009.]
