Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 28(4) in The Jammu and Kashmir Energy Conversation Act, 2011

(4)The appellate court shall send a copy of every order made by it to the parties to the appeal and to the concerned adjudicating officer or the Government or other authority, as the case may be.