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 39] [Entire Act] State of Jammu-Kashmir - Subsection Section 39(2) in The Jammu and Kashmir Homoeopathic Practitioners Act, 2003 (2)The provisions of the Evidence Act, Samvat 1977 shall, subject to the provisions of this Act, be deemed to apply in all respects to the trial of an election petition.
