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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(b) in The Code Of Civil Procedure (Amendment) Act, 2002

(b)in rule 92, in sub- rule (2),-
(i)for the words" thirty days", the words" sixty days" shall be substituted;
(ii)after the first proviso, the following proviso shall be inserted, namely:-