Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Section 137] [Entire Act] Union of India - Subsection Section 137(2) in The Code of Civil Procedure, 1908 (2)The State Government may declare what shall be the language of any such Court and in what character applications to and proceedings in such Courts shall be written.
