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Union of India - Section

Section 79 in The Code of Civil Procedure, 1908

79. Suits by or against Government

[In a suit by or against the Government, the authority to be named as plaintiff or defendant, as the case may be, shall be-
(a)in the case of a suit by or against the Central Government, [the Union of India], and
(b)in the case of a suit by or against a State Government, the State.]