Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jammu-Kashmir - Section

Section 31 in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015

31. Acceptance of certified copy as evidence.

- In any proceedings under the Act, a certified copy of document registered under the Registration Act, Samvat 1977 may be accepted as evidence of the transaction recorded in such document.