Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Code Of Civil Procedure (Andhra Pradesh) (Amendment) Act, 1979 24 of 1979 [17 September 1979] CONTENTS 1. Short Title 2. Amendment Of Section 60, Central Act, 5 Of 1908 Code Of Civil Procedure (Andhra Pradesh) (Amendment) Act, 1979 24 of 1979 [17 September 1979] An Act further to amend the Code of Civil Procedure, 1908 in its application to the State of Andhra Pradesh. Be it enacted by the Legislature of the State of Andhra Pradesh in the Thirtieth Year of the Republic of India as follows: 1. R.S. Part-II, dated 30-4-1970, p. 219. 1. Short Title :- This Act may be called the Code of Civil Procedure (Andhra Pradesh Amendment) Act, 1979. 2. Amendment Of Section 60, Central Act, 5 Of 1908 :- In the proviso to sub-section (1) of Section 60 of the Code of Civil Procedure, 1908, in its application, to the State of Andhra Pradesh: (a) after clause (kk), the following clause shall be inserted, namely: "(kkk) amounts payable under the Andhra Pradesh State Employees, Family Benefit Fund Rules", (b) in Explanation 2A, for the expression clause (kk), the expression "Clause (kk) and (kkk)" shall be substituted.