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[Cites 0, Cited by 6] [Section 16(2)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(2)(a) in The Code Of Civil Procedure (Amendment) Act, 2002

(a)the provisions of section 102 of the principal Act as substituted by section 5 of this Act, shall not apply to or affect any appeal which had been admitted before the commencement of section 5; and every such appeal shall be disposed of as if section 5 had not come into force;