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 30] [Entire Act] State of Jammu-Kashmir - Subsection Section 30(1) in The Civil Courts Act, 1977 (1)The ministerial officers of the District Courts shall be appointed, and may be suspended or removed by the Judges of those Courts respectively.
