Section 24(1)(a) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 24(1)(a) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

(a)transfer any suit, appeal or other proceeding pending before it for trial or disposal to any Court subordinate to it and competent to try or dispose of the same, or

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State of Jammu-Kashmir - Subsection

Section 24(1)(a) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)