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[Cites 0, Cited by 0] [Section 69(4)] [Section 69] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 69(4)(b) in The Jammu and Kashmir State Partnership Act, 1996

(b)to any suit or claim of set of not exceeding Rs. 200/- in value which is not of a kind specified in the Second Schedule to the Small Causes Courts Act of 1968, or of any proceeding in execution or other proceeding incidental to or arising from any such suit or claim.