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 12] [Section 2] [Entire Act] Union of India - Subsection Section 2(5) in The Code of Civil Procedure, 1908 (5)[ "foreign Court" means a Court situate outside India and not established or continued by the authority of the Central Government;] [ Substituted by Act 2 of 1951, Section 4, for the original clause.]
