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 22] [Entire Act] State of Jammu-Kashmir - Subsection Section 22(4) in Jammu and Kashmir Prohibition of Benami Property Transactions Act, 2018 (4)The person, from whom the books of account or other documents were impounded under sub-section (1), shall be entitled to obtain copies thereof.
