Section 2(2) in The Commercial Courts, Commercial Division And Commercial Appellate Division Of High Courts Act, 2015
(2)The words and expressions used and not defined in this Act but defined in the Code of Civil Procedure, 1908 (5 of 1908) and the Indian Evidence Act, 1872, (1 of 1872) shall have the same meanings respectively assigned to them in that Code and the Act.
