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[Cites 0, Cited by 1] [Section 13] [Entire Act]

State of Kerala - Subsection

Section 13(2) in Kerala Civil Courts Act, 1957

(2)The provisions of Subsection (1) shall apply to original decrees and orders of a Subordinate Judge's Court passed after the commencement of the Kerala Civil Courts (Amendment) Act, 1959, notwithstanding the fact that the suits in respect of which such decrees and orders have been passed were instituted before such commencement.