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 15 in The Jammu and Kashmir Civil Services (Special Provisions) Act, 2010 15. Repeal. - The Jammu and Kashmir Contractual Appointment Rules, 2003 are hereby repealed.
