[ Procedure where Court considers that case should not be dealt with under section 83 .] Rep. by s. 3 and the Second Schedule , ibid.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.