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Report No. 253 Chapter V Amendments to the Provisions of the Code of Civil Procedure, 1908 18. Amendments to the Code of Civil Procedure, 1908 in its application to Commercial Disputes :- (1) The provisions of the Code of Civil Procedure, 1908 shall, in their application to any suit in respect of a Commercial Dispute of a Specified Value, stand amended in the manner set forth in Schedule to this Act. (2) The Commercial Division and Commercial Court shall follow the provisions of the Code of Civil Procedure, 1908 as amended by the Schedule to this Act in the trial of a suit in respect of a Commercial Dispute of Specified Value. (3) Where any provision of any Rule of the jurisdictional High Court or any amendment to the Code of Civil Procedure, 1908 by the State Government is in conflict with the provisions of the Code of Civil Procedure, 1908 as amended by the Schedule to this Act, the provisions of the Code of Civil Procedure as amended by the Schedule to this Act shall prevail.    |
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