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[Cites 0, Cited by 0] [Section 95(1)] [Section 95] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 95(1)(a) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

(a)it appears to the Court that such arrest, attachment or injunction was applied for on insufficient grounds, or