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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 16(2) in Jammu and Kashmir Code of Civil Procedure Act, 1977

(2)Where any suit or proceeding has been transferred or withdrawn under sub-section(1), the Court which may subject to any special directions in the case of an order for transfer, either retry it proceed from the point at which it was transferred.