Section 15(2) in The Provincial Small Cause Courts Act, 1887

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Union of India - Subsection

Section 15(2) in The Provincial Small Cause Courts Act, 1887

(2)Subject to the exceptions specified in that Schedule and to the provisions of any enactment for the time being in force, all suits of a civil nature of which the value does not exceed five hundred rupees shall be cognizable by a Court of Small Causes.

Uttar Pradesh.- In section 15 of the Provincial Small Cause Courts Act, 1887.-(a) In sub-section (2) for the words "five thousand rupees" the words "twenty five thousand rupees" shall be substituted;(b) In the proviso to sub-section (2) for the words "twenty five thousand rupees" the words "one lakh rupees" shall be substituted.

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Union of India - Subsection

Section 15(2) in The Provincial Small Cause Courts Act, 1887