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[Cites 0, Cited by 10] [Section 80(1)] [Section 80] [Entire Act]

Union of India - Subsection

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

(b)[Inserted as Clause (aa) by Act 6 of 1948, Section 2.] [in the case of a suit against the Central Government where it relates to a railway, the General Manager of that railway;] [Inserted as Clause (aa) by Act 6 of 1948, Section 2.]