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  • Indian Laws Cpc
  • Enlargement of time Section-148

Code of Civil Procedure, 1908

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Sections Particulars
Part XI Miscellaneous
148 Enlargement of time
Description Where any period is fixed or granted by the Court for the doing of any act prescribed or allowed by this Code, the Court may, in ' its discretion, from time to time, enlarge such period, even though the period originally fixed or granted may have expired










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