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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 18(2) in The Jammu and Kashmir Debtors, Relief Act 1976

(2)no order of any Board or the Appellate Authority to be appointed by Government shall be called in question in any civil court on any ground whatsoever including that relating to non-compliance with the provisions of this Act or the fundamental principles of judicial procedure.