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 101] [Entire Act] State of Jammu-Kashmir - Subsection Section 101(b) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.) (b)which has been wrongly determined by such Court or Courts by reason of a decision on such question of law as is referred to in section 100.]
