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State of Jammu-Kashmir - Section

Section 35A in The Civil Courts Act, 1977

35A. [ [Section 35-A inserted by Notification 3-L/85 published in the Government Gazette dated 8th Bhadon, 1985.]

Except as otherwise provided by this Act any powers that may be conferred by the High Court on any person under this Act may be conferred on any such person either by name or by virtue of office.]