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[Cites 0, Cited by 0] [Section 10B] [Entire Act]

Union of India - Subsection

Section 10B(2) in The Code of Civil Procedure, 1908

(2)The direction made by the Court under sub-rule (1), shall be without any prejudice to the rights of the parties to question the jurisdiction of the Court, in which the plaint is filed, to try the suit.]