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Report No. 27 Order XXXII, rule 16 For rule 16 of Order XXXII of the First Schedule to the principal Act, the following rule shall be substituted, namely:- "16. Savings regarding Rulers.-(1) Nothing in this Order shall apply- (a) to the Ruler of a foreign State suing or being sued in the name of his State, or being sued by the direction of the Central Government in the name of an agent or in any other name; or [Cf. section 87.] (b) to the Ruler of any former Indian State, suing or being sued in his name. [Cf. section 87B.] (2) Nothing in this Order shall be construed as affecting or in any way derogating from the provisions of any local law for the time being in force relating to suits by or against minors or by or against lunatics or other persons of unsound mind.".    |
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