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State of Jammu-Kashmir - Section

Section 127 in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

127. Publication of rules.

- Rules so made and approved shall be published is the Jammu and Kashmir Government Gazette, and shall from the date of publication or from such other date as may be specified have the same force and effect, as if they had been contained in the First Schedule.