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

State of Jammu-Kashmir - Subsection

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

(3)Where the defendant denies an allegation of fact in a plaint, he must state his reasons for doing so and if he intends to put forward a different version of events from that given by the plaintiff, he must state his own version.