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] [Entire Act] State of Jammu-Kashmir - Section Section 5 in The Jammu and Kashmir Debtors, Relief Act 1976 5. Verification of application. - Every application to a Board shall be in writing and be signed by the applicant and verified in such manner as may be prescribed.
