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 80] [Entire Act] State of Jammu-Kashmir - Subsection Section 80(2) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.) (2)Such execution or endorsement may be in the following form, namely:-A.B. by C.D. Judge of the Court of ( or as the case may be), in a suit by E.F. against A.B.
