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 16] [Entire Act] State of Jammu-Kashmir - Subsection Section 16(6) in Jammu and Kashmir Maintenance and Welfare of Parents and Senior Citizens Act, 2014 (6)The Appellate Tribunal shall make an endeavour to pronounce its order in writing within one month of the receipt of an appeal.
