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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(2) in The Jammu and Kashmir Special Tribunal Act, 1988

(2)Nothing in sub-section (1) shall apply to any appeal, revisions or review petitions arising by or under the provisions of Jammu and Kashmir Grant of Permanent Resident Certificate (Procedure) Act, 1963, or the rules framed thereunder.