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 100A] [Entire Act] State of Jammu-Kashmir - Subsection Section 100A(3) in The Constitution of Jammu and Kashmir (3)No person appointed as an additional or acting Judge of the High Court shall hold office after attaining the age of [sixty-two-years]].
