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 111] [Entire Act] State of Jammu-Kashmir - Subsection Section 111(b) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.) (b)to interfere with any rules made by the Supreme Court or for the time being in force, for the presentation of appeals to that Court or their conduct before that Court.]
