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[Cites 0, Cited by 0] [Section 108] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 108(3) in The Constitution of Jammu and Kashmir

(3)The administrative expenses of the High Court including all salaries, allowances and pensions payable to or in respect of the officers and servants of the Court, shall be charged upon the Consolidated Fund of the State, and any fees or other moneys taken by the Court shall form part of that fund.Subordinate Courts