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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 16(5) in The Police Act, Svt. 1983 [Jammu and Kashmir]

(5)No civil suit shall be maintainable in respect of any injury for which compensation has been awarded under this section.Explanation.. In this section the word "inhabitants" shall have the same meaning as in the last preceding section.