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[Cites 0, Cited by 16] [Section 104(1)] [Section 104] [Entire Act]

Union of India - Subsection

Section 104(1)(ffa) in The Code of Civil Procedure, 1908

(ffa)[ an order under section 91 or section 92 refusing leave to institute a suit of the nature referred to in section 91 or section 92, as the case may be;] [Inserted by the Code of Civil Procedure (Amendment) Act, 1976, Section 41 (w.e.f. 1.2.1977).]