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 7] [Entire Act] State of Jammu-Kashmir - Section Section 3 in The Civil Courts Act, 1977 3. The High Court. - There shall continue to be a High Court for the Jammu and Kashmir State.
