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State of Jammu-Kashmir - Section

Section 10 in Jammu and Kashmir Nursing Homes and Clinical Establishments (Registration and Licensing) Act, 1963

10. Courts competent to try offences under this Act.

- Notwithstanding anything contained in the Code of Criminal Procedure, Samvat, 1989, no court inferior to that of the first class shall try an offence punishable under this Act.