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[Cites 0, Cited by 0] [Section 124] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 124(2) in The Jammu and Kashmir Panchayati Raj Rules, 1996

(2)A Panchayati Adalat may permit any case to be compounded, if such case is, according to the provisions of the Code of Criminal Procedure, 1989, compoundable with or without permission of the Court.