Section 1 in The Code Of Civil Procedure (Amendment) Act, 1956

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Section 1 in The Code Of Civil Procedure (Amendment) Act, 1956

1. Short title and commencement.-

(1) This Act may be called the Code of Civil Procedure (Amendment) Act, 1956 .

(2) It shall come into force on such 1[ date as the Central Government may, by notification in the Official Gazette, appoint.