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 11] [Entire Act] State of Jammu-Kashmir - Subsection Section 11(ii) in Jammu and Kashmir Accountability Commission Regulations, 2005 (ii)For obtaining a certified copy of any record, judgment/order urgently, the copying fee shall be double the aforesaid amount;
