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[Cites 0, Cited by 1] [Section 87A] [Entire Act]

Union of India - Subsection

Section 87A(2) in The Code of Civil Procedure, 1908

(2)Every Court shall take judicial notice of the fact-
(a)that a State has or has not been recognised by the Central Government;
(b)that a person has or has not been recognised by the Central Government to be the head of a State.
Suits against Rulers of former Indian States