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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 16(3) in Jammu and Kashmir Code of Civil Procedure Act, 1977

(3)For the purpose of this section :-
(a)Court of Additional and Assistant Judges shall be deemed to be subordinate in the District Court;
(b)"Proceeding" includes a proceeding for the execution of a decree or order.