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State of Jammu-Kashmir - Section

Section 30 in The Jammu and Kashmir Debtors, Relief Act 1976

30. Application of Limitation Act.

- Save as expressly provided in this Act, the provisions of the Jammu and Kashmir Limitation Act, Samvat 1955, shall apply to all claims in respect of debts in the proceedings under this Act as if such proceedings, were proceedings in a suit in civil court.