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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 78(a) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

(a)[ Courts situate in or beyond the limits of Indian Union and established or continued by the authority of the Government of India, or [Substituted by A.L.O. Svt. 2008 for existing clause (a) and (b) of Section 78.]