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 8E] [Entire Act] State of Jammu-Kashmir - Subsection Section 8E(1) in The Prevention of Corruption Act, Svt. 2006 [Jammu and Kashmir] (1)Any person aggrieved by order of the Supreme Court under section 8-C may within one month from the date of receipt of such order, appeal to the High Court.
