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 91] [Entire Act] State of Jammu-Kashmir - Subsection Section 91(2) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.) (2)Nothing in this section shall be deemed to limit or otherwise affect any right of suit which may exist independently of its provisions.
