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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(c) in Jammu and Kashmir Code of Civil Procedure Act, 1977

(c)where it appears on the face of the proceedings to be founded on an incorrect view of international law or refusal to recognize the law of the state in cases in which such law is applicable;