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 3] [Entire Act] State of Jammu-Kashmir - Subsection Section 3(c) in The Jammu and Kashmir Grant of Permanent Resident Certificate (Procedure) Act, 1963 (c)"permanent resident" means a person who is or is deemed to be a permanent resident under section 6 of the Constitution of Jammu and Kashmir;
