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 92] [Entire Act] State of Jammu-Kashmir - Subsection Section 92(6) in The Constitution of Jammu and Kashmir (6)Every proclamation under this section shall, except where it is a proclamation revoking a previous proclamation, be laid before each House of Legislature as soon as it is convened.
