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[Cites 0, Cited by 0] [Section 138] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 138(2) in Jammu and Kashmir Panchayati Raj Rules, 1996

(2)The member of the Panchayati Adalat receiving the commission shall proceed to the place where the witness is or shall summon the witness before him and shall take down his evidence in the same manner as that of a witness and may for this purpose exercise as the powers of a Panchayati Adalat.