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 28(1)] [Section 28] [Entire Act] State of Jammu-Kashmir - Subsection Section 28(1)(q) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.) (q)appeal of a person who has been expelled from membership by the board ;