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 21(1)] [Section 21] [Entire Act] State of Jammu-Kashmir - Subsection Section 21(1)(d) in The Jammu and Kashmir Money Lenders and Accredited Loan Providers Act, 2010 (d)does any act calculated to annoy or intimidate such other person or the member of his family ; or