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 2] [Entire Act] State of Jammu-Kashmir - Subsection Section 2(XXXIX) in The Police Enhanced Penalties Ordinance, 2005 (XXXIX)"Tribunal" means the Appellate Tribunal constituted under section 12-A of The Jammu & Kashmir General Sales Tax Act, 1962;
