Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(1) in Jammu and Kashmir Protection of Interests of Depositors (In Financial Establishments) Act, 2018

(1)The Government, may after consultation with the High Court, by notification, constitute or designate such number of Commercial Courts at District or Divisional level, as it may deem necessary for the purpose of exercising the jurisdiction and powers conferred on those Courts under this Act.