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  • Indian Laws Cpc
  • No decree to be reversed or modified for error or irregularity not affecting merit or jurisdiction Section-99

Code of Civil Procedure, 1908

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Sections Particulars
Part VII Appeals From Original Decrees
99 No decree to be reversed or modified for error or irregularity not affecting merit or jurisdiction
Description No decree shall be reversed or substantially varied, nor shall any case be remanded, in appeal on account of any misjoinder 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.










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