Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15] [Entire Act] Union of India - Subsection Section 15(b) in The Code Of Civil Procedure (Amendment) Act, 2002 (b)in section 32, in sub- section (2),-(i) clauses (g) and (h) shall be omitted;(ii)for clause (j), the following clause shall be substituted, namely:-
