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] [Entire Act] State of Jammu-Kashmir - Section Section 27 in The Jammu and Kashmir Homoeopathic Practitioners Act, 2003 27. Limitation of jurisdiction of Courts. - No act done in the exercise of any power conferred by this Act on the Government or the Board or the Registrar shall be questioned in any Court.
