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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 30(1)(e) in Small Causes Court Act, 1968 (1911 A. D.)

(e)the finality of their decrees and orders subject to such appeal and revision as are provided by this Act applies to Courts invested by or under any enactment for the time being in force with the jurisdiction of a Court of Small Causes so far as regards the exercise of that jurisdiction by those Courts.