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 35] [Entire Act] State of Jammu-Kashmir - Subsection Section 35(4) in The Civil Courts Act, 1977 (4)The powers conferred by this section shall be exercised subject to such general or special orders as may from time to time be issued in this behalf by the High Court.
