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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 20(3) in Small Causes Court Act, 1968 (1911 A. D.)

(3)The period of fifteen days mentioned in sub-section (2) shall be computed in accordance with the provisions of the State Law of Limitation, as though the application of the party were an application for review of judgment.