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[Cites 0, Cited by 0] [Section 107] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 107(1) in The Constitution of Jammu and Kashmir

(1)The High Court shall have and use as occasion may require a seal bearing a device and impression of the State emblem with an exergue or label surrounding the same with the inscription :"The seal of the High Court of Jammu and Kashmir".