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[Cites 0, Cited by 0] [Section 1C] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 1C(3) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

(3)The Court may, if it thinks fit, put in the course of an examination under this rule questions suggested by either party] [Substituted by Act XI of 1983, Section 54 w.e.f. 15-08-1983.].