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Central Provinces Laws Act, 1875

ACT No.20 OF 1875

Contents
Sections Particulars
1 Short title
2 Repeal of enactments and rules
3 Certain enactments to be deemed to be in force
4 Confirmation of existing Acts
5 Rule of decision in cases of certain classes
6 Rules in cases not expressly provided for
7 Articles exempt from attachment
8 Power to make subsidiary rules
9 Penalty for breach of rules
10 Publication of rules. Force of rules
11 Local repeal in part of code of civil Procedure
12 Sections substituted in same Code
  Schedule

[AS ON 1956]

An Act to declare and amend the law in force in the Central Provinces.

Comment: The purpose of the Act is to declare and amend certain portions of law in force in the Central Provinces

Preamble.-WHEREAS it is expedient to declare and amend certain portions of law in force in the Central Provinces ; It is hereby enacted as follows:-



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