Section 78 in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
78. Commission issued by foreign Courts.
- [Subject to such conditions and limitations as may be prescribed,] [Inserted by Act No. VI of 1995.] the provisions as to the execution and return of commissions for the examination of witness shall apply to commissions issued by or at the instance of] [Submitted ibid.][Renumbered and inserted ibid, section 15, w.e.f. 15-8-1983.](a)[ Courts situate in or beyond the limits of Indian Union and established or continued by the authority of the Government of India, or [Substituted by A.L.O. Svt. 2008 for existing clause (a) and (b) of Section 78.](b)Courts situate in any part of the Commonwealth other than the Indian Union,] or(c)Courts of any foreign country [* * *] [Words "for the time being in alliance with "His Majesty" omitted by Act No. VI of 1995.].
