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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 92(2) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

(2)Save as provided by the Religious Endowments Act, no suit claiming any of the reliefs specified in sub-section (1) shall be instituted in respect of any such trust as is therein referred to except in conformity with the provisions of that sub-section.