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 139] [Entire Act] State of Jammu-Kashmir - Subsection Section 139(a) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.) (a)any Court or Magistrate, or(aa)[ any notary appointed under the Notaries Act, 1952; or] [Inserted by Act XI of 1983, Section 40 w.e.f. 15-08-1983.]
