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THE CODE OF CIVIL PROCEDURE (AMENDMENT) ACT, 2006
THE CODE OF CIVIL PROCEDURE (AMENDMENT) ACT, 2006
[Act No. 14 of 2006]
[14th August 2006]
PREAMBLE
An Act to amend the Code of Civil Procedure, Samvat 1977.
Be it enacted by the Jammu and Kashmir State Legislature in the Fifty-seventh Year of the Republic of India as follows:—
Section 1 - Short title and commencement
(1) This Act may be called the Code of Civil Procedure (Amendment) Act, 2006.
(2) It shall come into force from the date of its publication in the Government Gazette.
Section 2 - Amendment of section BO, Act X of Samvat 1977
In section 80 of the Code of Civil Procedure, Samvat 1977,—
(a) in sub-section (1) for the words "the Chief Secretary to Government" the words "Secretary to Government in charge of the concerned Department" shall be substituted;
(b) after sub-section (2), the following sub-sections shall be inserted, namely:—
"(2-A) Where a notice is delivered to, or left at the office of, any officer specified under sub-section (1) or sub-section (2), the officer shall cause the notice to be examined and send reply to the notice given before expiry of a period of two months from the date of its receipt.
(2-B) Where the officer concerned fails to send the reply or sends an evasive and vague reply, he shall be subject to disciplinary action in accordance with the rules for failure to discharge the statutory obligation."
