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 27] [Entire Act] State of Jammu-Kashmir - Subsection Section 27(2) in The Civil Courts Act, 1977 (2)[ Any Subordinate Judge or Munsiff may be suspended from office by the High Court subject to the confirmation of the Government or removed from office by the Government on the report of the High Court.] [Section 27(2) substituted ibid.]
