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 5] [Entire Act] State of Jammu-Kashmir - Subsection Section 5(6) in Jammu and Kashmir Agrarian Reforms Rules, 1977 (6)The return thus filed shall, subject to the provisions of rule 8, be binding on the person, by whom and/or whose behalf, it is filed.
