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 32] [Entire Act] State of Jammu-Kashmir - Subsection Section 32(3) in Jammu and Kashmir Prohibition of Benami Property Transactions Act, 2018 (3)No sitting Judge of a High Court shall be appointed under this section except after consultation with the Chief Justice of the High Court.
