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[Cites 0, Cited by 0] [Section 77A] [Entire Act]

State of West Bengal - Subsection

Section 77A(3) in The Calcutta Improvement Act, 1911

(3)Subject to the provisions of sub-sections (1) and (2), the provisions of the Code of Civil Procedure, 1908, with respect to appeals from original decrees shall so far as may be; apply to appeals under this section.