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[Cites 0, Cited by 0] [Section 3(13)] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(13)(d) in Kerala High Court Act, 1958

(d)from an order under section 104 of the Code of Civil Procedure, 1908, except an order of the kind mentioned in clause (h) of sub-section (1) of the said section or in clauses(c) , (d) or (j) of Rule 1 of Order XLIII of the First Schedule to the said Code;