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 8] [Entire Act] State of Jammu-Kashmir - Subsection Section 8(iv) in Jammu and Kashmir State Information Commission Procedure (Management) Regulations, 2015 (iv)The orders or decision or response, if any, from the First Appellate Authority against which the appeal or complaint is being preferred ;
