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 11] [Entire Act] State of Jammu-Kashmir - Subsection Section 11(3) in The Enemy Agents Ordinance, 2005 (3)A Special Judge, shall not be required to grant an adjournment for the purpose of securing the attendance of a pleader if in the opinion of the Special Judge such adjournment would cause unreasonable delay in the disposal of the case.
