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[Cites 0, Cited by 0] [Section 87B(2)] [Section 87B] [Entire Act]

Union of India - Subsection

Section 87B(2)(a) in The Code of Civil Procedure, 1908

(a)"former Indian State" means any such Indian State as the Central Government may, by notification in the Official Gazette, specify for the purposes of this section; [* * *] [The word " and" omitted by Act 54 of 1972, Section 3.]