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 2] [Entire Act] State of Jammu-Kashmir - Subsection Section 2(2) in Jammu and Kashmir Accountability Commission Regulations, 2005 (2)"Certified copy" shall have the same meaning as is assigned to it in section 76 of the Jammu and Kashmir Evidence Act, 1977 (XII of 1977).
