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 15] [Entire Act] State of Jammu-Kashmir - Subsection Section 15(3) in The Jammu and Kashmir Common Lands (Regulation) Act, 1956 (3)In computing the period for an appeal from an order or award under this Act, the provisions of the Jammu and Kashmir Limitation Act, 1995 shall apply.
