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 28] [Entire Act] State of Jammu-Kashmir - Subsection Section 28(5) in The Jammu and Kashmir Energy Conversation Act, 2011 (5)The appeal filed under sub-section (1) shall be dealt with by the appellate court as expeditiously as possible.
