Section 13(3) in Jammu and Kashmir Protection of Interests of Depositors (In Financial Establishments) Act, 2018
(3)Where any provision or any rule of the jurisdictional High Court or any amendment to the Code of Civil Procedure, Samvat 1977 by the State Government is in conflict with the provisions of the Code of Civil Procedure, Samvat 1977, as amended by this Act, the provisions of the Code of Civil Procedure as amended by this Act shall prevail.
