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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4A(3) in The Guardians and Wards Act, 1977 (1920 A.D.)

(3)The Judge of a District Court may, at any stage, transfer to his own Court or to any officer subordinate to him empowered under sub-section (1) any proceeding under this Act pending in the Court of any other such officer.