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 36] [Entire Act] State of Jammu-Kashmir - Subsection Section 36(4) in The Jammu and Kashmir Housing Board Act, 1976 (4)The proceedings before the Tribunal shall be deemed to be judicial proceedings within the meaning of section 193 and 228 of the Ranbir Penal Code.
