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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(3) in Jammu and Kashmir Protection of Interests of Depositors (In Financial Establishments) Act, 2018

(3)No appeal or civil revision application under section 115 of the Code of Civil Procedure, Samvat 1977 as the case may be, shall lie from an order of a Commercial Court finding that it has jurisdiction to hear a commercial dispute under this Act.