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 1] [Section 30] [Entire Act] State of Jammu-Kashmir - Subsection Section 30(4) in The Civil Courts Act, 1977 (4)Any other passed by a District Judge under this section shall be subject to the control of the High Court.
