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 96] [Entire Act] State of Jammu-Kashmir - Subsection Section 96(b) in The Constitution of Jammu and Kashmir (b)has for atleast ten years been an advocate of the State High Court or of any other High Court in India or of two or more such courts in succession.
