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40. Notice of suit not required in certain cases.- Nothing in section 80 of the Code of Civil Procedure, 1908 (5 of 1908), shall apply to any suit against the Administrator-General in which no relief is claimed against him personally. 1.Subs. by Act 33 of 2012, s. 2, for "two lakhs" (w.e.f. 1-7-2012). 2.Subs. by Act 25 of 1968, s. 2 and the Schedule, for "to which this Act extends" (w.e.f. 15-8-1968). 3.The words "or in the State of Jammu and Kashmir" omitted by s. 2 and the Schedule, ibid. (w.e.f. 15-8-1968).    |
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