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 56] [Entire Act] State of Jammu-Kashmir - Subsection Section 56(d) in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018 (d)"legal practitioner" means an advocate, vakil or an attorney of any High Court, and includes a pleader in practice.
