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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Uttarakhand - Subsection

Section 38(1) in Rules of the Court, 1952

(1)Where any Rule contained in Part III, IV, V or VII is inconsistent with any Rule in any other Part the former shall prevail and the latter shall, to the extent of such inconsistency, be deemed to have been modified or repealed so far as the former is concerned.