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(l) in Small Causes Court Act, 1968 (1911 A. D.) (l)for injury to the person in any case not specified in the foregoing sub-clauses of this clause;
