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[Cites 0, Cited by 5] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(1) in THE COMMERCIAL COURTS ACT, 2015

(1)Notwithstanding anything contained in the Code of Civil Procedure, 1908, in the event that a counterclaim filed in a suit before a civil court relating to a commercial dispute is of Specified Value, such suit shall be transferred by the civil court to the Commercial Division or Commercial Court, as the case may be, having territorial jurisdiction over such suit.