Section 13 in Jammu and Kashmir Protection of Interests of Depositors (In Financial Establishments) Act, 2018
13. Amendments to the Code of Civil Procedure, Samvat 1977 in its application to commercial disputes.
(1)The provisions of the Code of Civil Procedure, Samvat 1977 shall, in their application to any suit in respect of a commercial dispute of a Specified Value, stand amended in the manner as specified in the Schedule.(2)The Commercial Court shall follow the provisions of the Code of Civil Procedure, Samvat 1977, as amended by this Act, in the trial of a suit in respect of a commercial dispute of a Specified Value.(3)Where any provision or any rule of the jurisdictional High Court or any amendment to the Code of Civil Procedure, Samvat 1977 by the State Government is in conflict with the provisions of the Code of Civil Procedure, Samvat 1977, as amended by this Act, the provisions of the Code of Civil Procedure as amended by this Act shall prevail.
