No decree shall be reversed or substantially varied, nor shall any case be remanded, in appeal on account of any misjoinder 1 [or non-joinder] of parties or causes of action or any error, defect or irregularity in any proceedings in the suit, not affecting the merits of the case or the jurisdiction of the Court : 2 [Provided that nothing in this section shall apply to non-joinder of a necessary party.]Open in Lexace · Ask the AI about this section
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