Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Jammu-Kashmir - Subsection Section 2(1) in The Jammu and Kashmir Goods and Services Tax Act, 2017 (1)"actionable claim" shall have the same meaning as assigned to it in section 3 of the Transfer of Property Act, Svt. 1977(1920 A.D.) (XLII of 1920 A.D.);
