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 95] [Entire Act] State of Jammu-Kashmir - Subsection Section 95(2) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.) (2)An order determining any such application shall bar any suit for compensation in respect of such arrest, attachment or jurisdiction.
