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[Cites 0, Cited by 0] [Section 138] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 138(1) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

(1)The High Court may, by notification in the Government Gazette, direct with respect to any Judge specified in the notification, or falling under a description set forth therein, that evidence in cases in which an appeal is allowed shall be taken down by him in the English language and in manner prescribed.