Ministry of Law, Justice and Company Affairs

(Legislative Department)

 

NOTIFICATION

 

 

New Delhi, the 6^th June, 2002

 

S.O.603(E)-In exercise of the powers conferred by Sub-section (2) of Section 1 of the Code of Civil Procedure (Amendment) Act, 1999 (46 of 1999), the Central Government hereby appoints the 1^st day of July, 2002, as the date on which all provisions [except clause (iii) of section 16, clause (iii) of section 18 so far as it relates to rules 9 and 10 of Order VIII of the First Schedule to the Code of Civil Procedure, 1908 (5 of 1908) and section 30] of the said Act shall come into force.

 

[No.F.10(11)/2000-Leg.III]

DR. K.N. CHATURVEDI, Addl. Secy.