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State of Jammu-Kashmir - Section

Section 145 in Jammu and Kashmir Panchayati Raj Rules, 1996

145. Refusal to summon a witness.

- A Panchayati Adalat or a Bench thereof may refuse to summon a witness if, in its opinion, his attendance cannot be procured without any amount of delay, expense or inconvenience which in the circumstances, would be unreasonable.