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 28] [Entire Act] State of Jammu-Kashmir - Subsection Section 28(2) in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002 (2)Save as otherwise provided in this Act, no proceedings or decision of the Accountability Commission shall be called in question in any Court.
