Federal Court Act, 1937

Year : 1937

ACT NO. 25 OF 1937

[7th October, 1937.]

An Act to empower the federal court to make rules for regulating.

WHEREAS it is expedient to confer upon the Federal Court a supplemental power which is necessary for the purpose of enabling the Court more effectively to exercise the jurisdiction conferred upon it by or under the Government of India Act, 1935 ;

It is hereby enacted as follows: -

Section -1 Short title.

This Act may be called the Federal Court Act, 1937.

Section -2 Power of Federal Court to make rules.

The Federal Court may make rules for regulating the service of processes issued by the Court, including rules requiring a High Court from which an appeal has been preferred to the Federal Court to serve any process issued by the Federal Court in connection with that appeal.

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