Code of Civil Procedure (Amendment) Act, 1932 [Repealed]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[Repealed by Act 1 of 1938, S. 2 and Sch.]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 Repealed by Act 1 of 1938, S. 2 and Sch.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 Repealed by Act 1 of 1938, S. 2 and Sch.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 Repealed by Act 1 of 1938, S. 2 and Sch.