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 35] [Entire Act] State of Jammu-Kashmir - Subsection Section 35(2) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.) (2)In the absence of express provision to the contrary in this Act or any rule thereunder, an appeal shall from the decision of an Electric Inspector to the Government.
