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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(3) in The Egress and Internal Movement (Control) Ordinance, 2005

(3)A Special Judge shall not be required to grant an adjournment for the purpose of securing the attendance of a legal practitioner, if in the opinion of the Special Judge such adjournment would cause unreasonable delay in the disposal of the case.