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[Cites 0, Cited by 0] [Section 128(2)] [Section 128] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 128(2)(c) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

(c)procedure in suits by way of counterclaim, and the valuation of such suits for the purposes of jurisdiction;