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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 16(8) in Jammu and Kashmir Land Revenue Act, 1996

(8)The entries in the Pass book shall carry the same evidentiary value as if these were certified copies of the records-of-rights and other public record for all intents and purposes before the court and the financial institutions including banks.