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 1] [Section 8] [Entire Act] State of Jammu-Kashmir - Subsection Section 8(2) in The Civil Courts Act, 1977 (2)Whoever breaks any rule made under clause (b) shall be punished with a fine which may extend to fifty rupees.
