Subject to the provisions herein contained, all proceedings under this Act between party and party shall be regulated by the 1 [Code of Civil Procedure, 1908 (5 of 1908).]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.