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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(b) in The Jammu and Kashmir Hindu Marriage Act, 1980

(b)"district court" means the principal civil court of original jurisdiction in any area and includes any other civil court which may be specified by the Government by notification in the Government Gazette as having jurisdiction in respect of the matters dealt within this Act;