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[Cites 0, Cited by 0] [Section 21] [Entire Act]

British India - Subsection

Section 21(3) in Provincial Small Causes Courts Act,1887

(3)The period of fifteen days mentioned in sub-section (2) shall be computed in accordance with the provisions of the 1Indian Limitation Act, 1877 (15 of 1877),as though the application of the party were an application for review of judgment.