Legal Document View

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
[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2)(b) in The Jammu And Kashmir (Extension Of Laws) Act, 1956

(b)provide for the transfer of any matter pending immediately before the commencement of this Act before any Court, tribunal or other authority, to any corresponding Court, tribunal or authority for disposal,