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[Cites 0, Cited by 43] [Section 16(2)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(2)(b) in The Code Of Civil Procedure (Amendment) Act, 2002

(b)the provisions of rules 5, 15, 17 and 18 of Order VI of the First Schedule as omitted or, as the case may be, inserted or substituted by section 16 of the Code of Civil Procedure (Amendment) Act, 1999 (46 of 1999 ) and by section 7 of this Act shall n t apply to in respect of any pleading filed before the commencement of section 16 of the Code of Civil Procedure (Amendment) Act, 1999 and section 7 of this Act;