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 20] [Entire Act] State of Jammu-Kashmir - Subsection Section 20(1) in The Jammu and Kashmir State Legal Services Authority Regulations, 1998 (1)Proceedings wholly or partly in respect of-(a)defamations ; or(b)malicious prosecution ;(c)a person charged with contempt of court- proceedings.
