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[Cites 0, Cited by 5] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(1) in The Commercial Courts, Commercial Division And Commercial Appellate Division Of High Courts Act, 2015

(1)The provisions of the Code of Civil Procedure, 1908 shall, in their application to any suit in respect of a commercial dispute of a Specified Value, stand amended in the manner as specified in the Schedule.