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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 19(2) in Small Causes Court Act, 1968 (1911 A. D.)

(2)Where a decree has been passed by the Registrar under subsection (1), the Judge may grant an application for review of judgment, and rehear the suit, on the same conditions, on the same grounds and in the same manner, as if the decree had been passed by himself.