Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] Union of India - Subsection Section 9(6) in The Code Of Civil Procedure (Amendment) Act, 2002 (6)The High Court or the District Judge, as the case may be, shall prepare a panel of courier agencies for the purposes of sub- rule (1).
