In every enactment or notification passed or issued before the commencement of this Code in which reference is made to or to any Chapter or section of Act VIII of 1859 or any Code of Civil Procedure or any Act amending the same or any other enactment hereby repealed, such reference shall, so far as may be practicable, ben to be made to this Code or to its corresponding Part, Order, section or rule.Open in Lexace · Ask the AI about this section
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