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 7] [Entire Act] State of Jammu-Kashmir - Subsection Section 7(a) in The Court-Fees Act, 1977 (1920 A.D.) (a)for movable property of no market-value. - for movable property where the subject-matter has no market-value, as, for instance, in the case of documents relating to title,
