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 78] [Entire Act] State of Jammu-Kashmir - Subsection Section 78(2) in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018 (2)A copy of the report received under sub-section (1) shall be laid, as soon as may be after it is received, before both Houses of State Legislature.
