Section 15 in The Code Of Civil Procedure (Amendment) Act, 2002
15. Amendment of the Code of Civil Procedure (Amendment) Act, 1999 .-
In the Code of Civil Procedure (Amendment) Act, 1999 (46 of 1999 ),-(a) section 30 shall be omitted;(b)in section 32, in sub- section (2),-(i) clauses (g) and (h) shall be omitted;(ii)for clause (j), the following clause shall be substituted, namely:-(j)the provisions of rules 1, 2, 6, 7, 9, 9A, 19A, 21, 24 and 25 of Order V of the First Schedule as amended or, as the case may be, substituted or omitted by section 15 of this Act, and by section 6 of the Code of Civil Procedure (Amendment) Act, 2002 shall not apply to in respect of any proceedings pending before the commencement of section 15 of this Act and section 6 of the Code of Civil Procedure (Amendment) Act, 2002 ;(iii)for clause (k), the following clause shall be substituted, namely:-(k)the provisions of rules 9, 11, 14, 15 and 18 of Order VII of the First Schedule as amended or, as the case may be, substituted or omitted by section 17 of this Act and by section 8 of the Code of Civil Procedure (Amendment) Act, 2002 , shall not appl to in respect of any proceedings pending before the commencement of section 17 of this Act and section 8 of the Code of Civil Procedure (Amendment) Act, 2002 ;(iv)for clause (l), the following clause shall be substituted, namely:-(l)the provisions of rules 1, 1A, 8A, 9 and 10 of Order VIII of the First Schedule as substituted or, as the case may be, inserted or omitted by section 18 of this Act and by section 9 of the Code of Civil Procedure (Amendment) Act, 2002 , shall not app y to a written statement filed and presented before the commencement of section 18 of this Act and section 9 of the Code of Civil Procedure (Amendment) Act, 2002 ;(v)for clause (q), the following clause shall be substituted, namely:-(q)the provisions of rules 4 and 5 of Order XIV of the First Schedule as amended or, as the case may be, substituted by section 24 of this Act and section 11 of the Code of Civil Procedure (Amendment) Act, 2002 , shall not affect any order made by the ourt adjourning the framing of the issues and amending and striking out issues before the commencement of section 24 of this Act and section 11 of the Code of Civil Procedure (Amendment) Act, 2002 ;(vi)in clause (s), for the figures" 25", at both the places, the figures" 26" shall be substituted;(vii)clause (u) shall be omitted.
