Section 80(1)(c) in The Code of Civil Procedure, 1908

[Cites 0, Cited by 5] [Section 80(1)] [Section 80] [Entire Act]

Union of India - Subsection

Section 80(1)(c) in The Code of Civil Procedure, 1908

(c)in the case of a suit against [any other State Government] [Substituted by Act 26 of 1963, Section 3, for " a State Government" (w.e.f. 5.6.1964).], a Secretary to that Government or the Collector of the district; [* * *] [The word " and" and Clause (d) omitted by A.O. 1948.]

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 80(1)(c) in The Code of Civil Procedure, 1908