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[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 58(1)(b) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

(b)[ where the decree is for the payment of a sum of money exceeding two thousand rupees, but not exceeding five thousand rupees, for a period not exceeding six weeks] [Substituted by Act VI of 2009, dated 20.3.2009.]: