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 15] [Entire Act] State of Jammu-Kashmir - Subsection Section 15(2) in The Jammu and Kashmir Restitution of Mortgaged Properties Act, 1976 (2)In computing the period of limitation for an appeal under this section the period requisite for obtaining copies of the order appealed against shall be excluded.
