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] [Entire Act] Union of India - Section Section 21 in The Administrators-General Act, 1963 21. Effect of grant by the High Court of Jammu and Kashmir. - [Omitted by the Central Laws (Extension to Jammu and Kashmir) Act, 1968 (25 of 1968), s. 2 and Sch. (w.e.f. 15-8-1968)].
