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[Cites 0, Cited by 1] [Section 42] [Entire Act]

State of Haryana - Subsection

Section 42(2) in The Punjab Courts Act, 1918

(2)[ No second appeal in certain suits. [Sub-section (2) Substituted by Haryana Act 24 of 1978.] - No second appeal shall lie in any suit of nature cognizable by Courts of Small Causes when the amount or value of the subject-matter of the original suit does not exceed three thousand rupees.].