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 2(1)] [Section 2] [Entire Act] State of Jammu-Kashmir - Subsection Section 2(1)(d) in Jammu and Kashmir Protection of Interests of Depositors (In Financial Establishments) Act, 2018 (d)"District Judge" shall have the same meaning as assigned to it in clause (a) of section 109 of the Constitution of the Jammu and Kashmir ;