Section 69(4) in The Jammu and Kashmir State Partnership Act, 1996
(4)This section shall not apply-(a)to firm or to partners in firm which have no place of business in the State or whose places of business in the State are situated in areas to which, by notification under section 56. this Chapter does not apply, or(b)to any suit or claim of set of not exceeding Rs. 200/- in value which is not of a kind specified in the Second Schedule to the Small Causes Courts Act of 1968, or of any proceeding in execution or other proceeding incidental to or arising from any such suit or claim.
