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Report No. 185 99. Transitory provisions.- "(1) All suits or civil proceedings pending at the commencement of this Act, in which the examination of witnesses including parties, has commenced before the date of commencement of this Act, shall, save as otherwise provided in sub-section (2), be disposed of in accordance with the provisions of the principal Act as it stood immediately before the commencement of this Act, as if this Act had not come into force. (2) Following provisions of the principal Act as amended by this Act, shall apply in so far as they relate to the procedure in a suit or civil proceeding pending in a Court at the commencement of this Act,, namely :- (a) the provisions of section 11 of the principal Act as amended by section 6 of this Act; (b) the provisions of section 13 of the principal Act as amended by section 8 of this Act; (c) the provisions of sub-section (1) of section 57 of the principal Act as amended by section 34 of this Act; (d) the provisions of section 67 of the principal Act as amended by section 41 of this Act; (e) the provisions of section 74 of the principal Act as amended by section 43 of this Act; (f) the provisions of section 76 of the principal Act as amended by section 44 of this Act; (g) the provisions of section 77 of the principal Act as amended by section 45 of this Act; (h) the provisions of section 119 of the principal Act as amended by section 68 of this Act. (3) All criminal proceedings relating to offences committed before the commencement of this Act and pending at the commencement of this Act, shall be disposed of in accordance with the provisions of the principal Act, as it stood immediately before the commencement of this Act, as if this Act had not come into force."    |
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