(17)[ Any reference to any enactment shall be construed as a reference to that enactment as amended from time to time in its application to Uttar Pradesh, and, in the case of the Code of Civil Procedure, 1908, as reference to that Code, subject also to any annulments, alterations and additions to the rules contained in the First Schedule thereto made from time to time under Section 122 thereof by the High Court.] [Added by U.P. Act No. 12 of 1965.]
