Section 16(3) in The Commercial Courts, Commercial Division And Commercial Appellate Division Of High Courts Act, 2015
(3)Where any provision of any Rule of the jurisdictional High Court or any amendment to the Code of Civil Procedure, 1908, by the State Government is in conflict with the provisions of the Code of Civil Procedure, 1908, as amended by this Act, the provisions of the Code of Civil Procedure as amended by this Act shall prevail.
