Code of Civil Procedure, 1908

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Sections	Particulars
PART III	Incidental Proceedings
79	Suits by or against Government
Description	1[Suits by or against Government In a suit by or against the Government, the authority to be named as plaintiff or defendant, as the case may be, shall be- (a) in the case of a suit by or against the Central Government,2[the Union of India], and (b) in the case of a suit by or against a State Government, the State. 1. Subs. A.O. 1948, for section 79.2. Subs. by the A.O. 1950, for “the Dominion of India”.