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[Cites 0, Cited by 0] [Section 138] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 138(4) in Jammu and Kashmir Panchayati Raj Rules, 1996

(4)Any such party may appear such member either personally or through any friend or relation who has been duly authorised in this behalf and may examine, cross-examine, as the case may be, the said witness.