Section 39(1)(a) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 39(1)(a) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

(a)if the person against whom the decree is passed actually and voluntarily reside or carries on business, or personally works for gain, within the local limits of the jurisdiction of such other Court, or

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State of Jammu-Kashmir - Subsection

Section 39(1)(a) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)