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4. In section 2 of the principal Act, in sub-section (1), (I) clause (a) shall be renumbered as clause (aa) thereof, and before clause (aa) as so renumbered, the following clause shall be inserted, namely: '(a) "Commercial Appellate Courts" means the Commercial Appellate Courts designated under section 3A;'; (II) in clause (i), for the words "which shall not be less than one crore rupees", the words "which shall not be less than three lakh rupees" shall be substituted.    |
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