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 43] [Entire Act] State of Jammu-Kashmir - Subsection Section 43(2) in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018 (2)The Government may, if it deems necessary, establish one or more benches of the Appellate Tribunal, for various jurisdictions, in the State.
