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[Cites 0, Cited by 0] [Section 107] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 107(2) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

(2)Subject as aforesaid, the Appellate Court shall have the same powers and shall perform as nearly as may be the same duties as are conferred and imposed by this Code on Courts of original jurisdiction in respect of suits instituted therein.