Section 35A(4)(b) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

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State of Jammu-Kashmir - Subsection

Section 35A(4)(b) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

(b)obtains an adjournment for taking such step or for producing evidence or on any other ground, the court may, for reasons to be recorded, make an order requiring such party to pay to the other party such costs as would, in the opinion of the court, be reasonably sufficient to reimburse the other party in respect of the expenses incurred by him in attending the Court on the date, and payment of such costs, on the date next following the date of such order, shall be a condition precedent to the further prosecution of-

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State of Jammu-Kashmir - Subsection

Section 35A(4)(b) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)