1[(1)] Every suit shall be instituted by the presentation of a plaint or in such other manner as may be prescribed.
2[(2) In every plaint, facts shall be proved by affidavit.]
*[Provided that such an affidavit shall be in the form and manner as prescribed under Order VI of Rule 15A.]
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1. Section 26 renumberd as sub-section 26(1) thereof by Act No. 46 of 1999, section 2 (w.e.f. 1-7-2002).
2. Ins. by Act No. 46 of 1999, section 2 (w.e.f. 1-7-2002).
* Shall be applicable to commercial disputes of a specified value by Act 4 of 2016, s. 16 and the Schedule (w.e.f. 23-10-2015).
