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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 96(1) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

(1)Save where otherwise expressly provided in the body of this Code or by any other law for the time being in force, an appeal shall lie from every decree passed by any Court exercising original jurisdiction to the Court authorised to hear appeals from the decisions of such Court.