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State of Jammu-Kashmir - Section

Section 20 in The Jammu and Kashmir State Ranbir Penal Code, 1989

20. Court of Justice.

- The words "Court of Justice" denote a Judge who is empowered by law to act judicially alone, or a body of Judges which is empowered by law to act judicially as a body, when such judge or body of judges is acting judicially.