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 119] [Entire Act] State of Jammu-Kashmir - Subsection Section 119(b) in The Constitution of Jammu and Kashmir (b)any court within the State to the credit of any cause, matter, account or persons, shall be paid into the public account of the State.
