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[Cites 0, Cited by 2] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(3) in The Foreign Contribution (Regulation) Act, 2010

(3)Every appeal preferred under this section shall be deemed to be an appeal from an original decree and the provisions of Order XLI of the First Schedule to the Code of Civil Procedure, 1908 (5 of 1908), shall, as far as may be, apply thereto as they apply to an appeal from an original decree.