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[Cites 0, Cited by 0] [Section 105] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 105(b) in The Constitution of Jammu and Kashmir

(b)determine the said question of law and return the case to the court from which the case has been so withdrawn together with a copy of its judgment on such question and the said court shall on receipt thereof proceed to dispose of the case in conformity with such judgement.