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[Cites 0, Cited by 0] [Section 2(17)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(17)(h) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

(h)every officer in the service or pay of the Government or, remunerated by fees or commission for the performance of any public duty.