Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

State of Jammu-Kashmir - Section

Section 7 in The Jammu and Kashmir Special Tribunal Act, 1988

7. Procedure for pending appeals, etc.

- All appeals, revisions or review petitions, which are pending before the Government or a Minister on the date appointed under section 3, shall stand transferred to the Tribunal and the Tribunal shall take such action as it considers necessary.