Section 26(3) in The Jammu and Kashmir Legal Services Authorities Rules, 1998
(3)In case of final judgement or order is rendered by the court against the aided person, the concerned legal practitioner shall also submit along with his fee bill, his opinion, in writing with reasons as to whether the case is fit for further appeal or revision, as the case may be, within seven days of the receipt of the certified copy of final judgement or order.
