Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(2) in The Jammu and Kashmir Advocates Welfare Fund Act, 1997

(2)The Trustee Committee shall be a body corporate having personal succession and common seal with power to acquire and hold property and shall, by the said name, sue and be sued.