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 52] [Entire Act] State of Jammu-Kashmir - Subsection Section 52(1) in The Court of Wards Act, 1977 (1920 A.D.) (1)No suit shall be brought in any Civil Court in respect of the exercise of any discretion conferred to by this Act.
