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State of Maharashtra - Section

Section 2 in Code of Civil Procedure (Maharashtra Amendment) Act, 2018

2. Delection of section 9-A of V of 1908, in its application to the State of Maharashtra.

- Section 9-A of the Code of Civil Procedure, 1908, (V of 1908) in its application to the State of Maharashtra (hereinafter referred to as "the principal Act"), shall be deleted.