Section 6(2)(b) in Central Laws (Extension to Jammu and Kashmir) Act, 1968

[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2)(b) in Central Laws (Extension to Jammu and Kashmir) Act, 1968

(b)provide for the transfer of any matter pending immediately before the commencement of this Act before any court, tribunal or other authority, to any corresponding court, tribunal or other authority for disposal,

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Union of India - Subsection

Section 6(2)(b) in Central Laws (Extension to Jammu and Kashmir) Act, 1968