(1) This Act may be called the Code of Civil Procedure (Amendment) Act, 1976.



(2) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint, and different dates may be appointed for different provisions of this Act, and any reference in any provision to the commencement of this Act or to the commencement of the Code of Civil Procedure (Amendment) Act, 1976, as the case may be, shall be construed as a reference to the coming into force of that provision.