21. Application of Act 5 of 1908.—
Subject to the other provisions contained in this Act and to such
rules as the High Court may make in this behalf, all proceedings under this Act shall be regulated, as far
as may be, by the Code of Civil Procedure, 1908.
1. Subs. by Act 2 of 1978, s. 6 and Schedule, for “
(v) and (vi)” (w.e.f. 1-10-1978).
2. Subs. by Act 6 of 2007, s. 20 (w.e.f. 30-10-2007).
3. The word “and” omitted by Act 2 of 1978, s. 6 and Schedule (w.e.f. 1-10-1978).
4. Clause
(c) omitted by s. 6 and Schedule, ibid. (w.e.f. 1-10-1978).
5. Subs. by Act 68 of 1976, s. 12, for s. 19 (w.e.f. 27-5-1976).
6. Ins. by Act 50 of 2003, s. 4 (w.e.f. 23-12-2003).
7. Subs. by Act 68 of 1976, s. 13, for “and shall also State” (w.e.f. 27-5-1976).
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