Section 158 in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
158. Reference to certain enactment relating to matters dealt with in this Code.
- In every enactment or notification passed or issued before the commencement of this Code in which reference is made to or to any Chapter such reference shall, so far as may be practicable, be taken to be made to this code or to its corresponding Part, order, sanction or rule.The First ScheduleOrder I (R, 1-13)Parties to Suits
