Nothing contained in this Code shall, in the absence of a specific provision to the contrary, affect any special or local law for the time being in force, or any special jurisdiction or power conferred, or any special form of procedure prescribed, by any other law for the time being in force. STATE AMENDMENT Manipur In section 5 of the principal Act,-- (i) in between the figures and commas "396," and "399," , the figures and comma "397," shall be inserted; (ii) in between the words “or” and “Session”, the words “the Court of” shall be inserted. [Vide Manipur 10 of 1983, s. 5]Open in Lexace · Ask the AI about this section
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