Section 83   [ View Judgements ]

Amendment of Order XXXVI


In the First Schedule, in Order XXXVI,-



(i)in rule 3,-



(a)in sub-rule (1), after the words "may be filed", the words "with an application" shall be inserted;



(b)in sub-rule (2),-



(i) for the words "The agreement", the words "The application" shall be substituted;



(ii) for the words "it was presented", the words "the application was presented" shall be substituted;



(ii) after rule 5, the following rule shall be inserted, namely:-



"6.No appeal from a decree passed under rule 5.- No appeal shall lie from a decree passed under rule 5.:.

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