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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Meghalaya - Subsection

Section 36(1) in Rules for the Administration of Justice and Police in the Garo Hills District

(1)The High Court and the Courts of the Deputy Commissioner or Additional Deputy Commissioner and his Assistants shall be guided by the spirit, but not be bounds by the letter of Code of Civil Procedure.