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[Cites 0, Cited by 0] [Section 1C] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 1C(2) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

(2)At any subsequent hearing, the Court may orally examine any party appearing in person, or present in Court, or any person able to answer any material question relating to the suit, by whom such party or his pleader is accompanied.