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 6] [Entire Act] State of Jammu-Kashmir - Subsection Section 6(c) in Jammu and Kashmir Tenancy Rules, 1970 (c)Copies filed under clauses (a) or (b) shall be certified as correct under his own signature by the Patwari acting under section 134(2) of the Jammu and Kashmir Land Revenue Act, S. 1996.
