Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Himachal Pradesh - Subsection Section 2(f) in The Himachal Pradesh Courts Act, 1976 (f)"Small Cause" means a suit of the nature congnizable by a Court of Small Causes under the Provincial Small Cause Courts Act, 1887 (9 of 1887).
