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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Himachal Pradesh - Subsection

Section 13(v) in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh

(v)In suits which cannot be properly disposed of unless all persons interested in the matter are before the Court, Order 1, rules 8(2) & 10(2) of the Code enables the Court to all necessary parties when it discovers that they have been committed by the plaintiff.