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State of Jammu-Kashmir - Section

Section 23 in The Jammu and Kashmir Hindu Marriage Act, 1980

23. Application of Act X of 1977.

- Subject to the other provisions contained in this Act, and to such rules as the High Court may make in this behalf, all proceedings under this Act shall be regulated, as far as may be, by the Code of Civil Procedure, Svt. 1977 (Act X of 1977).