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[Cites 0, Cited by 0] [Section 14A] [Entire Act]

Union of India - Subsection

Section 14A(7) in The Code of Civil Procedure, 1908

(7)the Court, if satisfied that the party was prevented by any sufficient cause from filing the true address at the proper time, shall set aside the order of stay or order striking out the defence, on such term as to costs or otherwise as it thinks fit and shall appoint a day for proceeding with the suit or defence, as the case may be.