Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 139] [Entire Act] State of Jammu-Kashmir - Subsection Section 139(c) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.) (c)any officer appointed by any other Court which [the Government] [Substituted for ]has generally or specially empowered in this behalf, may administer the oath to the deponent.
