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[Cites 0, Cited by 166] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(1) in The Code of Civil Procedure, 1908

(1)[No objection as to the place of suing shall be allowed by any Appellate or Revisional Court unless such objection was taken in the Court of first instance at the earliest possible opportunity and in all cases where issues are settled, at or before such settlement, and unless there has been a consequent failure of justice.]