AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
  
  
    

Code of Civil Procedure, 1908

120.Provision not applicable to High Court on original civil jurisdiction.

(1) The following provisions shall not apply to the High Court in the exercise of its original civil jurisdiction, namely, section, 16, 17 and 20.

{Sub-section (2) rep.by Act 3 of 1909, s.127 and Sch.III.}









  

Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement