Section 12(3D) in The Code Of Civil Procedure (Amendment) Act, 2002
(3D)The Court shall fix such time- limits for the oral arguments by either of the parties in a case, as it thinks fit.";(b)for rule as substituted by clause (ii) of section 27 of the Code of Civil Procedure (Amendment) Act, 1999 (46 of 1999 )], the following rule shall be substituted, namely:-
