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[Cites 0, Cited by 4] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(1) in The Code Of Civil Procedure (Amendment) Act, 2002

(1)Any amendment made, or any provision inserted in the principal Act by a State Legislature or High Court before the commencement of this Act shall, except in so far as such amendment or provisions are consistent with the princi al Act as amended by this Act, stand repealed.