20. Other suits to be instituted where defendants reside or cause of, action arises .-
Subject to the limitations aforesaid, every suit shall be instituted in a Court within the local limits of whose jurisdiction-(a)the defendant, or each of the defendants where there are more than one, at the time of the commencement of the suit, actually and voluntarily resides, or carries on business, or personally works for gain; or(b)any of the defendants, where there are more than one, at the time of the commencement of the suit, actually and voluntarily resides, or carries on business, or personally works for gain, provided that in such case either the leave of the Court is given, or the defendants who do not reside, or carry on business, or personally work for gain, as aforesaid, acquiesce in such institution; or(c)the cause of action, wholly or in part, arises.[* * * *][ Explanation ] [Substituted by the Code of Civil Procedure (Amendment) Act, 1976, Section 7, for " Explanation II" (w.e.f. 1.2.1977). ].-A corporation shall be deemed to carry on business at its sole or principal office in [India] [Substituted by Act 2 of 1951, Section 3, for " the States" . ] or, in respect of any cause of action arising at any place where it has also a subordinate office, at such place.
