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Report No. 40

Provisions Relating To Civil Courts

16. Section 1-Extent.- The 1955-Act does not extend to the State of Jammu and Kashmir. Since the Code of Civil Procedure, 1908 also does not at present extend to this State the proposal to include in the Code the provisions in the Act relating to civil courts will not affect the status quo.



Law relating to Attendance of Prisoners in Courts Back




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