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 3] [Entire Act] State of Jammu-Kashmir - Subsection Section 3(5) in The Jammu and Kashmir Protection of Human Rights Act, 1997 (5)The Commission shall have sub-offices at Jammu, Doda and Rajouri:Provided that the Government may establish sub-offices at other places in the State.
