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

Union of India - Subsection

Section 9(2) in Presidency Small Cause Courts Act, 1882

(2)The law, and any rules and declarations made, or purporting to be made, thereunder, with respect to procedure or practice, in force or treated as in force in the Small Cause Court on the thirty-first day of December, 1894, shall be in force, unless and until cancelled or varied by rules made by the High Court under this section.]