Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 18(1) in The Civil Courts Act, 1977

(1)The Government may after consultation with the High Court fix the number of Munsiffs to be appointed and, when there is a vacancy in that number, may, subject to rules, if any, made under sub-section (3), appoint such person as is recommended by the High Court to the said vacancy.]