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[Cites 0, Cited by 0] [Section 119] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 119(1) in Jammu and Kashmir Panchayati Raj Rules, 1996

(1)No person, who is exempted from personal appearance in a Civil Court under section 133 of the Code of Civil Procedure, 1977 shall be compelled to appear in person before a Panchayati Adalat for the purpose of giving evidence.