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 15] [Section 98] [Entire Act] Union of India - Subsection Section 98(3) in The Code of Civil Procedure, 1908 (3)[ Nothing in this section shall be deemed to alter or otherwise affect any provision of the Letters Patent of any High Court.] [Inserted by Act 18 of 1928, Section 2 and Sch. I.]
