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 59] [Entire Act] State of Jammu-Kashmir - Subsection Section 59(2) in Jammu and Kashmir Rights of Persons with Disabilities Act, 2018 (2)On receipt of an appeal, the appellate authority shall decide the appeal in such manner as may be prescribed by the Government.
