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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 39(1) in The Civil Courts Act, 1977

(1)Where any Civil Court has from any cause ceased to have jurisdiction with respect to any case, any proceeding in relation to that case which, if that Court had not ceased to have jurisdiction, might have been had therein may be had in the Court to which the business of former Court has been transferred.