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 48] [Entire Act] State of Jammu-Kashmir - Subsection Section 48(7) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.) (7)No civil remedy for an act or omission under this Act is suspended or affected by reason that the act or omission is an offence under this Act.
