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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(1)(d) in The High Court of Chhattisgarh Rules, 2007

(d)'Code' means the Code of Civil Procedure, 1908 (V of 1908), as amended from time to time;