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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7(3) in The Jammu and Kashmir Restitution of Mortgaged Properties Act, 1976

(3)Every petition made under this section shall be accompanied by such Court-fee as may be notified by the Government and shall be verified in such manner as may prescribed.