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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 12(h) in Jammu and Kashmir Legal Services Authorities Act, 1997

(h)in respect of annual income less than rupees nine thousand or such other higher amount as may be prescribed by the Government, if the case is before a court other than the Supreme Court, and less than rupees twelve thousand or such other higher amount as may be prescribed by the Government, if the case is before the Supreme Court.