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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(1) in The Civil Courts Act, 1977

(1)The High Court, when sitting as a Court of Civil Judicature, shall take evidence and record judgements and orders in such manner as it, by rule, directs, and may frame forms for any proceeding in the Courts in the exercise of its civil jurisdiction.