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[Cites 0, Cited by 2] [Section 19] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 19(3) in The Succession Certificate Act, 1977

(3)Subject to the provisions of sub-section (1) and of Orders 46 and 47 and sections 113 to 115 of the Code of Civil Procedure as applied by section 141 of that Code, an order of a District Court under this Act shall be final.