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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(2) in Small Causes Court Act, 1968 (1911 A. D.)

(2)Subject to the exceptions specified in that schedule and to the provisions of any enactment for the time being in force, all suits of civil nature of which the value does not exceed five hundred rupees shall be cognizable by a Court of Small Causes.