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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(2)(c) in The Code Of Civil Procedure (Amendment) Act, 2002

(c)the provisions of rule 1 of Order XX of the First Schedule as amended by section 13 of this Act shall not apply to a case where the hearing of the case had concluded before the commencement of section 13 of this Act.