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[Cites 0, Cited by 0] [Section 118] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 118(3) in Jammu and Kashmir Panchayati Raj Rules, 1996

(3)The Panchayati Adalat shall not require any person living beyond its jurisdiction to give evidence or to produce a document unless such a sum of money has been deposited as arrears to the Panchayati Adalat to be sufficient to defray his reasonable expenses.