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State of Jammu-Kashmir - Section

Section 112 in The Constitution of Jammu and Kashmir

112. Interpretation.

- In this Part -
(a)the expression "district judge" includes additional district judge, assistant district judge, sessions judge, additional sessions judge and assistant sessions judge ;
(b)the expression "Judicial service" means a service consisting exclusively of persons intended to fill the post of district judge, and other civil judicial posts inferior to the post of district judge.