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 5] [Entire Act] State of Jammu-Kashmir - Subsection Section 5(3) in The Jammu And Kashmir Criminal Law (Amendment) Act, 1983 (3)The Government shall make available to the Tribunal such staff as may be necessary for the discharge of its functions under this Act.
