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[Cites 0, Cited by 23] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(6) in The State Financial Corporations Act, 1951

(6)If cause is shown, the District Judge shall proceed to investigate the claim of the Financial Corporation in accordance with the provisions contained in the Code of Civil Procedure, 1908 (5 of 1908), insofar as such provisions may be applied thereto.