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] [Entire Act] State of Jammu-Kashmir - Subsection Section 2(q) in Jammu and Kashmir State Information Commission Procedure (Management) Regulations, 2015 (q)"Respondent" includes an intervener or a third party or a party impleaded by the Commission in an appeal/complaint as the case may be ;
