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[Cites 0, Cited by 2] [Section 15] [Entire Act]

British India - Subsection

Section 15(3) in Provincial Small Causes Courts Act,1887

(3)Subject as aforesaid, the State Government may, by order in writing, direct that all suits of a civil nature of which the value does not exceed one thousand rupees shall be cognizable by a Court of Small Causes mentioned in the order.