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 126 in The Code of Civil Procedure, Svt. 1977 (1920 A.D.) 126. [ Rules subject to sanction. [Inserted by Notification 3-L/1985 dared 8th Bhadon, 1985.] - Rules made under the foregoing provisions shall be subject to the previous approval of the [the Governor.]
