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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(3) in Jammu and Kashmir Wakafs Act, 2001

(3)Notwithstanding anything contained in any law for the time being in force and save as otherwise provided in the Act, no Civil Court shall have jurisdictions to settled, decided or dealt with or to be determined by Special Officer.