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 66] [Entire Act] State of Jammu-Kashmir - Subsection Section 66(2) in Jammu and Kashmir Arbitration and Conciliation Act, 1997 (2)Every order made under this section shall, as soon as may be after it is made, be laid before each House of the State Legislature.
