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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(1) in Jammu and Kashmir Code of Civil Procedure Act, 1977

(1)In the absence of any specific provision to the contrary, nothing in this code shall be deemed to limit or otherwise affect any special or local law now in force or any special jurisdiction or power conferred, or any special form of procedure prescribed by or under any other law for time being in force.