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 8(4)] [Section 8] [Entire Act] State of Jammu-Kashmir - Subsection Section 8(4)(iii) in The Jammu and Kashmir Protection of Human Rights Act, 1997 (iii)by any other form of retirement benefits being drawn or availed of or to be drawn or availed of by him].