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 2] [Section 2] [Entire Act] Union of India - Subsection Section 2(20) in The Code of Civil Procedure, 1908 (20)"signed", save in the case of a judgment or decree, includes stamped.[* * *] [Clause (21), definition of " States" inserted by A.O. 1950 and omitted by Act 2 of 1951, Section 4. ]
