[ Amendment of Act 20 of 1963 ].— Rep. by s. 2 and the First Schedule, ibid. ( w.e.f. 3-9-2001).Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.