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State of Jammu-Kashmir - Section

Section 11 in Jammu and Kashmir Code of Civil Procedure Act, 1977

11. Presumption as to foreign judgment.

- The Court shall presume upon the production of any document purporting to be a certified copy of a foreign judgment, that such judgment was pronounced by a Court of competent jurisdiction, unless the contrary appears on the record; but such presumption may be displaced by proving want of jurisdiction.