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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 26(6) in The Succession Certificate Act, 1977

(6)Any Civil Court which for any of the purposes of any enactment is subordinate to, subject to the control of, a District Court shall for the purposes of this section be deemed to be a Court inferior in grade to a District Court.