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] [Entire Act] State of Jammu-Kashmir - Section Section 42 in The Civil Courts Act, 1977 42. Saving. - All powers conferred, local limits of jurisdiction of Courts defined and all places fixed for holding of Courts before this Act comes into force shall be deemed to have been conferred, determined and fixed under this Act.
