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(3) in The Jammu and Kashmir Protection of Human Rights Act, 1997 (3)Every rule made by the Government under this section shall be laid, as soon as may be after it is made, before each House of the State Legislature.
