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State of Jammu-Kashmir - Section

Section 3 in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

3. Subordination of Courts.

- For the purposes of this Code, the District Court is subordinate to the High Court, and every Civil Court of a grade inferior to that of a District Court and every Court of Small Causes insubordinate to the High Court and District Court.