Legal Document View

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
[Cites 0, Cited by 0] [Section 80(1)] [Section 80] [Entire Act]

Union of India - Subsection

Section 80(1)(bb) in The Code of Civil Procedure, 1908

(bb)[ in the case of a suit against the Government of the State of Jammu and Kashmir, the Chief Secretary to that Government or any other officer authorised by that Government in this behalf;] [Inserted by Act 26 of 1963, Section 3 (w.e.f. 5.6.1964).]