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[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

State of Haryana - Subsection

Section 41(1)(c) in The Punjab Courts Act, 1918

(c)a substantial error or defect in the procedure provided by the Civil Procedure Code, 1908 or by any other law for the time being in force which may possibly have produced error or defect in the decision of the case upon the merits.