Nothing in section 80 of the Code of Civil Procedure, 1908 (5 of 1908) shall apply to any suit against the Official Trustee in which no relief is claimed against him personally.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.