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 24] [Entire Act] State of Jammu-Kashmir - Subsection Section 24(1) in The Jammu and Kashmir Protection of Human Rights Act, 1997 (1)The Commission shall not inquire into any matter which is pending before any other Commission duly constituted under any law for the time being in force.
