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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 43(c) in The Jammu and Kashmir Consolidation of Holdings Act, 1962

(c)punishing of persons guilty of contempt and a summons signed by such officer may be substituted for and shall be equivalent to any formal process capable of being issued in any action by a Civil Court for enforcing the attendance of a witness and compelling the production of a document.