Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 17(1) in Small Causes Court Act, 1968 (1911 A. D.)

(1)Suits cognizable by the Registrar under section 11 sub-sections (3) and (4), shall be tried by him and decrees passed therein shall be executed by him, in like manner in all respects as the Judge might try the suits, and execute, the decrees, respectively.