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 9] [Entire Act] State of Jammu-Kashmir - Subsection Section 9(2) in The Civil Courts Act, 1977 (2)The High Court shall comply with such requisitions as may be made by [the Government] [Substituted by Act X of 1996 for 'His Highness'.] for certified copies of, or extracts from records of the Court and the Courts subordinate thereto.
