Section 15 in Jammu and Kashmir Protection of Interests of Depositors (In Financial Establishments) Act, 2018
15. Power of High Court to issue directions.
- The High Court may, by notification, issue practice directions to supplement the provisions of Chapter II of this Act or the Code of Civil Procedure, Samvat 1977 insofar as such provisions apply to the hearing of commercial disputes of a Specified Value.
