90. Power to state case for opinion of Court. Where any person agree in writing to state a case for the opinion of the Court, then the Court shall try and determine the same in the manner prescribed.
|
 |
|||
Civil Procedure Code 1908 , Section 90 |
90. Power to state case for opinion of Court. Where any person agree in writing to state a case for the opinion of the Court, then the Court shall try and determine the same in the manner prescribed.
|
|
|||