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(4) in The Jammu and Kashmir Hindu Marriage Act, 1980 (4)In every case where a marriage is dissolved by a decree or divorce, the court passing the decree shall give a copy thereof free of cost to each of the parties.
