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

State of Jammu-Kashmir - Subsection

Section 3A(4) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

(4)If the defendant disputes the jurisdiction of the court he must state the reasons for doing so, and if he is able, give his own statement as to which court ought to have jurisdiction.