act 005 of 1908 : Code of Civil Procedure (Amendment) Act, 1932 [Repealed]

Code of Civil Procedure (Amendment) Act, 1932 [Repealed]

ACTNO. 5 OF 1908

04 August, 1932

[Passed by the Indian Legislature.]

[Repealed by Act 1 of 1938, S. 2 and Sch.]

An Act further to amend the Code of Civil Procedure, 1908, for a certain purpose.

Whereas it is expedient further to amend the Code of Civil Procedure, 1908 (V of 1908), for the purpose hereinafter appearing; It is hereby enacted as follows:

Section 1. Short title

1. Short title: 2[* * *]

Section 2. Amendment of section 78, Act V of 1908

2. Amendment of section 78, Act V of 1908: 3[* * *]

Section 3. Insertion of new rules in Order XXVI of the First Schedule, Act V of 1908

3. Insertion of new rules in Order XXVI of the First Schedule, Act V of 1908: 4[* * *]

1. Received the assent of the Governor General on the 8th April, 1932.

2. Repealed by Act 1 of 1938, S. 2 and Sch.

3. Repealed by Act 1 of 1938, S. 2 and Sch.

4. Repealed by Act 1 of 1938, S. 2 and Sch.