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 21(1)] [Section 21] [Entire Act] State of Jammu-Kashmir - Subsection Section 21(1)(d) in Jammu and Kashmir Legal Services Authorities Act, 1997 (d)the requisitioning of any public record or document or copy of such record or document from any court or office ; and