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[Cites 0, Cited by 2] [Section 80(1)] [Section 80] [Entire Act]

Union of India - Subsection

Section 80(1)(a) in The Code of Civil Procedure, 1908

(a)in the case of a suit against the Central Government, [except where it relates to a railway] [Inserted by Act 6 of 1948, Section 2.], a Secretary to that Government;