Section 123 in The Constitution of Jammu and Kashmir
123. Suits and proceedings.
- The Government may sue or be sued by the name of the State of Jammu and Kashmir and may, subject to any provisions which may be made by Act of the Legislature enacted by virtue of power conferred by this Constitution, sue or be sued in relation to its affairs in the like cases as the state might have sued or been sued if this Constitution has not been enacted.
