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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 26(1)(b) in Small Causes Court Act, 1968 (1911 A. D.)

(b)comply with such requisitions as may be made by the District Court, the High Court, or the Government for records, returns and statements in such form and manner as the authority making the requisition directs.