Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 139] [Entire Act] Union of India - Subsection Section 139(a) in The Code of Civil Procedure, 1908 (a)any Court or Magistrate, or(aa)[ any notary appointed under the Notaries Act, 1952 (53 of 1952), or]
