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[Cites 0, Cited by 0] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(26) in The Provincial Small Cause Courts Act, 1887

(26)a suit to compel a refund of assets improperly distributed under [section 295] [Now see the Code of Civil Procedure, 1908 (5 of 1908), Section 73.] of the Code of Civil Procedure, 1882 (14 of 1882);