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 392] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 392(3) in Jammu and Kashmir Municipal Corporation Act, 2000

(3)Nothing in sub-section (1) shall be deemed to apply to a suit in which the only relief claimed is an injunction of which the object would be defeated by giving of the notice or the postponement of the institution of the suit.Chapter-XXII Rules, Regulations and Bye-Laws