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[Cites 0, Cited by 9] [Entire Act]

Union of India - Section

Section 24 in Presidency Small Cause Courts Act, 1882

24. No written statement except in cases of set-off.

- Except in cases of set-off under the [Code of Civil Procedure (14 of 1882)] [See now the code of civil Procedure, 1908 (Act 5 of 1908).], section 111, no written statement shall be received unless required by the Court.