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 15(2)] [Section 15] [Entire Act] State of Jammu-Kashmir - Subsection Section 15(2)(d) in The Jammu And Kashmir Commission Of Inquiry Act, 1962 (d)the powers of Civil Court which may be vested in the Commission;