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] [Entire Act] State of Jammu-Kashmir - Section Section 10 in Jammu and Kashmir State Information Commission Procedure (Management) Regulations, 2015 10. Date of hearing to be notified. - After admission of the appeal/complaint the Commission shall fix the date of hearing and notify the same to the parties.
