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Report No. 253 8. Jurisdiction of Commercial Appellate Divisions of High Courts :- (1) Notwithstanding anything contained in any other law in force, any appeal preferred against an order or decree of a Commercial Division of a High Court shall be heard and decided by the Commercial Appellate Division of that High Court (2) Notwithstanding anything contained in any other law in force, any appeal preferred against an order or decree of a Commercial Court shall be heard and disposed of by the Commercial Appellate Division of the High Court exercising supervisory jurisdiction over such Commercial Court.    |
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