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(1)] [Section 15] [Entire Act] State of Jammu-Kashmir - Subsection Section 15(1)(b) in The Jammu and Kashmir Contempt of Courts Act, 1997 (b)any other person, with the consent in writing of the Advocate General.