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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(2) in Small Causes Court Act, 1968 (1911 A. D.)

(2)If they differ on any matter other than a matter specified in sub-section (1), the opinion of the Judge who is senior in respect of date of appointment as Judge of a Court of Small Causes, or, if one of them in an Additional Judge, then the opinion of the Judge sitting with him shall, prevail.