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[Cites 0, Cited by 4] [Section 128(2)] [Section 128] [Entire Act]

Union of India - Subsection

Section 128(2)(f) in The Code of Civil Procedure, 1908

(f)summary procedure-
(i)in suits in which the plaintiff seeks only to recover a debt or liquidated demand in money payable by the defendant, with or without interest, arising-