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] [Entire Act] State of Jammu-Kashmir - Subsection Section 15(a) in The Jammu and Kashmir Representation of the People Act, 1957 (a)is not less than [Eighteen years] [Substituted by Act VII of 1989, Section 2.] of age [on the qualifying date,] [Inserted by Act IX of 1966.] and
