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] [Entire Act] State of Jammu-Kashmir - Section Section 19 in Jammu and Kashmir Code of Civil Procedure Act, 1977 19. Saving of present right of appeal. - Nothing in this code shall effect any present right of appeal which shall have accrued to any party at its commencement.
