The Compensatory Afforestation Fund Act, 2016

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Section 21, Act to have overriding effect.

Section 16, Amendments to the Code of Civil Procedure, 1908 in its application to commercial disputes

Section 13, Appeals from decrees of Commercial Courts and Commercial Divisions

Section 8, Bar against revision application or petition against an interlocutory order Bar.

Section 11, Bar of jurisdiction of Commercial Courts and Commercial Divisions

Section 17, Collection and disclosure of data by Commercial Courts, Commercial Divisions and CommercialAppellate Divisions.

Section 5, Constitution of Commercial Appellate Division.

Section 3, Constitution of Commercial Courts.

Section 4, Constitution of Commercial Division of High Court.

Section 2, Definitions.

Section 3A, Designation of Commercial Appellate Courts

Section 12, Determination of Specified Value

Section 14, Expeditious disposal of appeals

Section 19, Infrastructure facilities

Section 10, Jurisdiction in respect of arbitration matters.

Section 6, Jurisdiction of Commercial Court.

Section 7, Jurisdiction of Commercial Divisions of High Courts.

Section 21A, Power of Central Government to make rules.

Section 18, Power of High Court to issue directions.

Section 22, Power to remove difficulties