Legal Document View

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
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(1)(f) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(f)"legal representative" means a person who in law represents the estate of a deceased person, and includes any person who inter meddles with the estate of the deceased and, whereas party sets in a representative character, the person on whom the estate devolves on the death of the party so acting;