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[Cites 0, Cited by 21] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(3) in THE COMMERCIAL COURTS ACT, 2015

(3)Where any suit or application, including an application under the Arbitration and Conciliation Act, 1996, relating to a commercial dispute of Specified Value shall stand transferred to the Commercial Division or Commercial Court under sub-section (1) or sub-section (2), the provisions of this Act shall apply to those procedures that were not complete at the time of transfer.