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 99] [Entire Act] State of Jammu-Kashmir - Subsection Section 99(1) in The Constitution of Jammu and Kashmir (1)A Judge of the High Court may, by writing under his hand addressed to the President, resign his office.
