Section 18 in Jammu and Kashmir Code of Civil Procedure Act, 1977
18. Service of Summons of a Court in India in the Jammu and Kashmir State.
- If a summons or other process is received for service by a court in the Jammu and Kashmir state from a court situate in a state in India, such court shall upon receipt thereof, proceed as if it has been received by other Court and shall returns the summons or other process to the Court of issue together with the record of its proceedings with regard thereto.
