- The party in the suit in whose favour the decree has been pronounced may, within a time to be fixed by the Court, file affidavits in answer, and the person showing cause against the decree being confirmed may, within a further time to be so fixed, file affidavits in reply.Chapter - XIX [Appeals] [Added vide Notification. No. C- 2002/93, dated 26.06.2001 (w.e.f. 1.07.2001).] References and Applications under the Income Tax Act, 1961 and other Acts Reference to be forwarded to the High Court
