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 20] [Entire Act] State of Jammu-Kashmir - Subsection Section 20(3) in J&K State Haj Committee Rules, 2013 (3)All suits/cases and proceedings filed or defended in courts before commencement of these rules shall be deemed to have been validly filed or defended.
