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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 35(3) in Jammu and Kashmir Kahcharai Act, 1994

(3)In such actions for damages it shall be lawful for the Court, if tender of sufficient amends shall have been made before the action was brought in awarding the amount so tendered, to refuse cost to the plaintiff and direct him to pay the cost of the defendant.